VINOD KRISHNAN Vs. MISSIONARIES OF CHARITY

JUDGEMENT

(1.) The petitioner by O.P. 150/97 approached the Family Court, Ernakulam with a prayer that he may be granted permission to adopt the minor child Divya under S.9(4) of the Hindu Adoptions and Maintenance Act, 1956.

(2.) Relevant facts pleaded in support of the above prayer would show that the petitioner Mr. Vinod Krishnan was aged 34 years and was residing at Kavitha. Menathumukku Olai, Thevalli P.O., Kollam district. He is married to Mrs. Lekha V. Krishnan, aged 29 years. It is then averred that they are Hindu Nairs and therefore, governed by the provisions of the Hindu Adoptions and Maintenance Act, 1956. By the petition they expressed a desire of taking the child Divya in adoption.

(3.) Respondents to this petition are Missionaries of Charity represented by its Rev. Sister Superior in the proceedings. It is then averred that the minor Divya born on 7.12.1994 was then aged 2 years who was abandoned and relinquished and in possession of the respondent Missionary institution.