DEEPA SREENIVASAN Vs. UNION OF INDIA

JUDGEMENT

(1.) Read interim order dtd. 11/3/2022.

(2.) As directed, the 7th respondent-Hospital has filed a Statement explaining the clinical facilities for surrogacy available in the Hospital and competency of the Physicians/Doctors with them. The learned Government Pleader submits that the Superintendent of Government Hospital, Mavelikkara constituted a Medical Board and has issued a Certificate of Medical Indication, as regards the surrogacy intended, on 14/3/2022.

(3.) The petitioner has produced Order of Parentage and Custody dtd. 14/3/2022, issued by the Judicial First Class Magistrate-I, Mavelikkara. Exts.P6 and P6(1) Insurance Policies are also taken by the petitioner paying the prescribed premium. The petitioner has also produced Ext.P7 Medical and Psychological Fitness Certificate in respect of the surrogate mother issued by Dr. Nizamudeen A.S. Ext.R7(d) signed by the surrogate mother would disclose that the 7th respondent has explained all known side effects of the procedure of the surrogacy to her. The surrogate mother has given Ext.R7(d) consent.