M FRANCIS ABRAHAM Vs. STATE

JUDGEMENT

(1.) The petitioners who filed a petition under Section 41 (6) of the Juvenile Justice (Care & Protection of Children) Act 2000 (as amended by Act 33 of 2006) seeking for the relief of appointing them as the adoptive parents of minor Ashwin along with other consequential reliefs, have filed the present intra Court Appeal aggrieved by the imposition of a onerous condition which was made a condition precedent for the main order to come into effect.

(2.) The petitioners have no children and therefore they decided to go in for adoption. The petitioners registered with CARA and who in turn directed the petitioners to approach an Adoption Agency named Grace Kennett Foundation Mazhalai Illam situated at Madurai. After undergoing the entire process, the petitioners gave their consent and willingness to adopt the minor child and the physical custody of the minor child is also given to the petitioners.

(3.) It is under these circumstances, the petitioners filed the above Original Petition claiming for the reliefs mentioned supra.