JAGANNATH GUHA Vs. MANJU GUHA

JUDGEMENT

(1.) The civil revision has been preferred against an order being order no.5 dtd. 23/4/2024 passed by the Learned District Judge, Nadia in Misc.(Adoption) Case No.27 of 2022 thereby dismissing the application for adoption under the Hindu Adoption & Maintenance Act, 1956.

(2.) Vide the impugned order, the trial Court rejected the petitioner's application under Sec. 11 of the Hindu Adoption and Maintenance Act, 1956 on the findings as follows:-

(3.) Sec. 10 (10) of the HAMA, 1956, requires that a person capable of being taken in adoption, among other requirements, has not completed the age of fifteen years. Admittedly in the present case, when the application for adoption was filed being Misc (Adopt) 27 of 2022, filed on 18/4/2022, the person to be adopted was about 13 years, 11 months, his date of birth being 2/5/2008.