ST THOMAS MOUNT BABIES HOME Vs. STATE

JUDGEMENT

(1.) THIS Revision Petition is against the order dated 28.12.2005 passed in Ad.O.P.No.617/2005 on the file of the IV Additional City Civil Court, Madras dismissing the petition filed under Sec.9(4) of the Hindu Adoptions and Maintenance Act, 1956 (hereinafter called 'the Act') seeking permission to give in adoption of minor child Sahana alias Indhu to the adoptive parents G.Ranganathan and R.Ananthi.

(2.) THE petitioner is the Foster Care Unit and one of the institutions of the Society of the Holy Apostles Convent St.Thomas Mount, Chennai.16. It was founded for the very purpose of looking after destitute and abandoned children and provide them with a Home and residential accommodation and also looks after the abandoned children with love and care. THE Home is recognised by the Ministry of Social Welfare, Government of India under certificate No.3/2004, dated 2.6.2004. One of the main tasks of the petitioner institution is to find out foster parents in India for abandoned children.

(3.) WE are for the present concerned with sub-sections 4 and 5 and the Explanation given under Section 9 of the Act.