MAROTI VITTHAL BHATWALKAR Vs. MAHILA VIKAS MANDAL

JUDGEMENT

(1.) This is a revision application filed by applicants against the order of learned Additional District Judge, Chandrapur, dated 1-2-2001, in Miscellaneous Civil Application No. 45/2000 thereby rejecting their application under section 9 (4) of the Hindu Adoption and Maintenance Act for grant of permission to get the child in question in adoption.

(2.) The applicant's were married on 10-4-1976. They were not blessed with a child. With a desire to adopt a child, they approached the non-applicant. The non-applicant runs the destitute children home known as 'aajol'. The non-applicant possesses certificate of recognition to adopt and to give child in adoption in welfare of the child.

(3.) Non-applicant organization informed the applicants that there was a female child born on 9-8-1999, namely 'kranti' who was surrendered by her parents to the non-applicant on 22-8-1999. Kranti was with the non-applicant as an abandoned child since then. The parents of the said child had never attended the child thereafter. The non-applicant canvassed the applicants, who were anxious to adopt a child to take Kranti in foster care as she needs good guardian for her nourishment and upbringing. The respondent also informed the applicants that Kranti can even be given in adoption to applicants if they were willing to adopt her, depending upon if Court would permit the same.