(1.) This Original Petition is filed by the petitioner under Sec. 41(6) of the Juvenile Justice (Care and Protection of Children) Act, 2000 seeking that she may be permitted to adopt the minor girl child Jency Jothika, born on 20/12/1999 and for declaration that the minor child is entitled to legal status of a biological child with all rights of succession and inheritance from the petitioner.
(2.) The O.P was admitted on 11/9/2012. When the matter came up on 18/10/2012, the petitioner examined herself as P.W.1. It is the stand of the petitioner that she is the daughter of N.N.Swamy and N.L.Lakshmi. She has two more sisters. Her father died long back and her mother is alive.
(3.) During the year 2004, the petitioner decided to adopt the said minor child and requested her sister to give her child in adoption. Her sister and her husband consented for her request. Accordingly, an affidavit was executed by the biological parents of the minor child on 2/5/2004 before the Notary public. But, the petitioner was told that such a course of action is not permissible and that she was advised to go through the legal process. It was because of this reason, the petitioner filed such a petition. The petitioner also stated that as a Nursing Officer, she is drawing a salary of Rs.4.50 lakhs per annum. She owns a house and has sufficient bank deposit. The house is well equipped and has got all facilities. She has sufficient mental, physical and financial resources to take the guardianship and adoption of the minor Jency Jothika and she is also anxious to share these wealth, love and affection. She also declared that she will take care of the child. The petitioner is well placed and also the maternal aunt of the minor child. She has got proper atmosphere to bring up the child.