SUMED S/O DEVIDAS THAMKE Vs. NIL

JUDGEMENT

(1.) Hearing was conducted through video conferencing and the learned counsel agreed that the audio and visual quality was proper.

(2.) Heard. Admit. Heard finally with the consent of the learned counsel.

(3.) The practice of adoption has been prevalent since ancient time and in different societies the established practices and norms have evolved over a period of time. With the advent of democracy and modern form of government, such customs, traditions and practices have found their way in codified law through statutes enacted by the Legislature. While initially adoption was undertaken primarily to continue family lineage and ancestor worship, with passage of time adoption has been undertaken for taking care of the needs of children in distress and those needing care and protection. There are personal laws enacted specifying rules and procedure for adoption, as also secular laws for regulating such procedure.