Supreme Court - Daily Orders
Jasmine Kharal vs Arundeep Singh on 17 September, 2025
ITEM NO.2 COURT NO.8 SECTION IV-C
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition (Civil) No. 2639/2024
JASMINE KHARAL Petitioner(s)
VERSUS
ARUNDEEP SINGH Respondent(s)
[MEDIATION REPORT RECEIVED]
IA No. 224837/2024 - EXEMPTION FROM FILING O.T.
IA No. 224835/2024 - STAY APPLICATION
Date : 17-09-2025 This matter was called on for hearing today.
CORAM :
HON'BLE MR. JUSTICE J.B. PARDIWALA
HON'BLE MR. JUSTICE K.V. VISWANATHAN
For Petitioner(s) :Mr. Akashdeep Kakkar, Adv.
Mr. Ajit Amar, Adv.
Ms. Megha Karnwal, AOR
Mr. Aditya Thorat, Adv.
For Respondent(s) :Ms. Nidhi Banga, Adv.
Mr. Bhavya Sanwal, Adv.
Mr. Nar Hari Singh, AOR
UPON hearing the counsel the Court made the following
O R D E R
Signature Not Verified
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Digitally signed by
CHANDRESH
Date: 2025.09.20
12:53:21 IST
Reason:
1. The parties have been able to arrive at an amicable settlement before the Supreme Court Mediation Centre.
2. The Settlement agreement dated 03rd September, 2025 has been reduced into writing, duly signed by the parties and their respective counsel including the learned Mediator.
3. The terms of the Settlement Agreement reads thus:-
“This Settlement Agreement is executed on this 3rd day of September, 2025, at New Delhi between Mrs. Jasmine Kharal, W/o Mr. Arundeep Singh, D/o Sh. Parminder Singh, R/o 2012/D, Sector-63, U.T, Chandigarh-160055, (hereinafter referred to as the “First Party/Wife”) AND Mr. Arundeep Singh, S/o Sh. Maninder Pal Singh, R/o A-30, Dwarka Dham Colony, Karondh Jail Road, Bhopal, Madhya Pradesh-462038, (hereinafter referred to as the “Second Party/Husband”).
Whereas disputes had risen between the parties which led to the First Party filing TP (C) 2639- 2024 before the Hon’ble Supreme Court and whereas the Hon’ble Court vide order dated 20.02.2025 was pleased to refer the matter to mediation before the Supreme Court Mediation Centre Whereas mediation sessions were held with the parties and the counsels on several dates commencing 17th March 2025.
And whereas the parties state that:
1. The parties were married on October 31, 2020, at Gurdwara Sri Guru Teg Bahadur Sahib, Sector-34-D, Chandigarh, in accordance with Sikh 2 rites and ceremonies. The marriage was duly consummated, but no children were born from the wedlock.
2. That due to irreconcilable differences and temperamental incompatibilities, the parties have been living separately since 05.08.2021.
3. That the marital differences between the parties escalated to the filing of the following proceedings:
a. a complaint filed by the First Party against the Second Party under the Protection of Women from Domestic Violence Act, 2005, bearing Case No. 209/2022 (CRN No. CHCH030160722022), pending before the Hon’ble Judicial Magistrate, Chandigarh, b. a petition filed by the First Party against the Second Party for maintenance under Section 125 of the Code of Criminal Procedure, 1973, bearing Case No. 170/2022 (CRN No. CHCH030092852022), pending before the Hon’ble Family Court, Chandigarh;
c. an FIR lodged by the First Party against Second Party F.I.R No. 04/2024, registered under Sections 498A and 406 of the Indian Penal Code, 1860, at the concerned Police Station, Women Cell in Chandigarh, wherein chargesheet has been filed and is pending trial before the court of JMFC, Chandigarh.
d. a petition for divorce filed by the Second Party against the First Party under Section 13 of the Hindu Marriage Act, 1955, bearing Case No. 0001135/2024 (CRN No. MP04020023962024), titled Arundeep Singh vs. Jasmine Kharal, currently pending before the Hon’ble Family Court, Bhopal, Madhya Pradesh.3
(I) The parties have through the process of mediation arrived at the present Settlement Agreement on the terms set out as under:
A. The parties shall jointly file the petition under Section 13B of the Hindu Marriage Act, 1955 before the Family Court at Chandigarh for dissolution of marriage by mutual consent.
B. The Second Party shall pay a sum of Rs. 33,00,000 (Rupees Thirty Three Lakhs only) through demand draft to the First Party as full and final settlement of all her claims including maintenance (past, present and future), permanent alimony, stridhan, belongings etc. and any other grounds whatsoever.
C. The said sum of Rs. 33,00,000/- (Rupees Thirty Three lakhs) shall be paid in the following manner:-
i. Rs. 11,00,000/- (Rupees Eleven Lakhs only) shall be paid at the time of recording of the statement of the parties in the First Motion Petition filed under Section 13B(1) of the Hindu Marriage Act, 1955, before the concerned Family Court.
ii.Rs. 11,00,000/- (Rupees Eleven Lakhs only) shall be paid at the time of recording of the statement of the parties in the Second Motion Petition under Section 13B(2) of the said Act.
iii. The third and final instalment of Rs. 11,00,000/- (Rupees Eleven Lakhs only) shall be paid at the time of recording of the statement of the First Party in support of the Quashing Petition to be filed by the Second Party before the Hon’ble Punjab and Haryana High Court at Chandigarh seeking the quashing of FIR No. 04/2024, registered under Sections 498-A and 406 of the Indian Penal Code at Women Police Station, District Chandigarh.4
D The said First Motion Petition shall be filed before the Family Court at Chandigarh within a period of 4 weeks from the date of signing this Settlement Agreement.
E That both parties agree to apply to the Family Court at Chandigarh seeking waiver of the statutory period of six months. The Second Motion shall be filed before the Family Court, Chandigarh within two weeks upon the expiry of the statutory period of six months, or the date of the order granting such waiver as the case may be F. The First Party agrees and undertakes to withdraw the cases filed by her against the Second Party as listed herein above after the recording of the statement in the First Motion Petition under Section 13B(1) of the Hindu Marriage Act, 1955, and before the recording of the statement in the Second Motion Petition under Section 13B(2). The Second Party agrees and undertakes to withdraw the Divorce Petition filed by him before the filing of the First Motion.
G. It is agreed that in the event the First Party fails to appear for the recording of the statement in the Second Motion Petition under Section 13B(2) of the Hindu Marriage Act, 1955, or for quashing of the FIR, she will return to the Second Party all benefits she has received under this Settlement Agreement within 4 weeks of such default of appearance. Conversely, if the Second Party fails to appear or cooperate in any agreed legal proceedings, any amount already paid by the Second Party shall stand forfeited and shall not be adjusted towards maintenance or any other claim. In the event of a default by either party, the parties will be relegated to take the remedies in accordance with law. Both parties agree that this clause forms an essential and binding part of the present understanding.
H. That after the execution of this Settlement Agreement and upon receipt of the total settlement amount of ₹33,00,000/- (Rupees Thirty Three Lakhs Only) by the Second Party, which shall be paid in the manner as agreed herein, and after the 5 recording of statements by both parties in the mutual consent divorce proceedings under Section 13B of the Hindu Marriage Act, 1955, and after quashing of the F.I.R & chargesheet before High Court, both parties shall have no further claims, monetary or otherwise, against each other or against each other’s family members, relatives, or legal heirs.
I Both parties undertake to appear before the Hon’ble Family Court and High Court for recording of statements and to fully cooperate in all proceedings related to mutual consent divorce and quashing of an F.I.R.
J. This Settlement Agreement shall be binding on both parties and their respective families and shall form part of the mutual consent divorce petition under Section 13B of the Hindu Marriage Act, 1955.
K. Both parties agree to keep the terms of this Settlement Agreement confidential and not disclose them to any third party, except as required by law.
L. Each party shall bear their respective legal expenses incurred in connection with this mutual consent divorce and quashing petition. M. That both parties undertake to abide by the terms and conditions of this Settlement Agreement in letter and spirit.
(II) That the parties agree to request the Hon’ble Supreme Court to dispose off the instant Transfer Petition in terms of this Settlement Agreement. The parties undertake to duly appear before the Hon’ble Supreme Court to give their statement in support of this Settlement Agreement. (III) That it is further agreed that in the event of any willful breach, non-compliance, or deliberate violation of any of the terms and conditions set forth herein by either party, the aggrieved party shall be at liberty to initiate 6 appropriate legal proceedings, including but not limited to proceedings under the Contempt of Courts Act, 1971, before the Hon’ble Supreme Court or any other competent court of law. (IV) That the parties are entering into this Settlement Agreement voluntarily and out of their own free will and consent, without any force, pressure, duress, threat, fraud, coercion, misrepresentation, collusion or undue influence, whatsoever.”
4. The original Settlement Agreement shall be kept with the record of this case.
5. We take notice of the fact that in accordance with the terms of the settlement the husband has to pay a total sum of Rs.33 lakh to his wife towards full and final settlement of all her claims including maintenance, alimony, stridhan etc.
6. The parties have been able to work out the time period during which the amount is to be paid in three installments. Once the entire amount of Rs.33 lakh stands duly paid by the husband to his wife, we shall proceed to pass the final order including dissolution of marriage between the parties.
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7. The parties are directed to abide by the terms and conditions as stipulated in the Settlement Agreement.
8. Liberty to mention, once all formalities are completed.
9. Post this matter after six months.
(CHANDRESH) (POOJA SHARMA)
ASTT. REGISTRAR-cum-PS COURT MASTER (NSH)
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