ST.CATHERINES HOME Vs. SHANU DINA GAUDE

JUDGEMENT

(1.) This is an Indian Adoption Petition wherein the petitioner- St.Catherine's Home, Mumbai, a recognized specialised adoption agency as described in paragraph one of the petition alongwith Shri.Shanu Dina Gaude and his wife Mrs.Sakshi Shanu Gaude, (for short 'Adoptive Parents') both residents of House No.38, Mangueshi, Near Ganesh Temple, Mardol Priol Ponda, Goa, are before the Court praying that male minor Zain born on 25 May 2019 be given in adoption to the adoptive parents.

(2.) On 6 June 2019 minor Zain was surrendered by the biological mother before the Child Welfare Committee II, Mumbai Suburban District and was in turn given to the petitioner-institution on the same date as per the safe custody order passed by the Child Welfare Committee under Section 36 of the Juvenile Justice (Care and Protection of Children) Act ,2015 (for short 'the Juvenile Justice Act'), read with Rules 18 and 19 of the Model Juvenile Justice Rules,2016. The Child Welfare Committee after making due inquiry as per the requirement of Section 38 of the Juvenile Justice Act, declared minor Zain legally free for adoption, as on 13 September 2019.

(3.) As regards the prospective adoptive parents, they are Indian nationals and residents of Goa, aged 48 and 37 years respectively. They are married since past nine years (Date of Marriage: 20 March 2010) with no biological children.