S. Karthick vs V. Subbulakshmi on 12 February, 2026

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Supreme Court - Daily Orders

S. Karthick vs V. Subbulakshmi on 12 February, 2026

2. The present appeal has been filed by the appellant-husband challenging the order dated 3rd October, 2024 passed by the Family Court whereby the petition filed for grant of divorce by mutual consent was dismissed.

3. Vide this Court’s order dated 17 th October, 2025, the matter was referred to the Supreme Court Mediation Centre.

4. As per the report, the dispute between the parties stands settled. The terms have been reduced into writing vide Settlement Signature Not Verified Agreement executed on 7th January, 2026. In terms of the settlement Digitally signed by ANITA MALHOTRA Date: 2026.02.20 12:08:27 IST Reason: arrived at between the parties, the appellant has to pay ₹40,00,000/- 1 (Rupees forty lakhs only) to the respondent as permanent alimony for her past, present and future claims. It is not in dispute that the aforesaid amount has been paid. Both the parties have joined through video conferencing and have confirmed this fact.

5. There are two children born from the wedlock, a daughter named Ishithaa K, aged about 10 years and a son Vishakan K, aged about 6 years. The issue regarding their custody and visitation rights have also been settled.

6. It has further been agreed that the following cases pending between the parties shall stand disposed of as settled with no further action on the part of either of the parties:

“5. The following cases are pending between the parties:

a. Cases filed by the Second Party and pending

i) OP 703/2023 pending before the Hon’ble High Court of Madras seeking custody of the minor Daughter Ishithaa K

ii) DVC 45/2023 pending before Ld. Additional Mahila Court, Judicial magistrate Alandur, Chennai

iii) CC 197/2025 pending before Ld. Additional Mahila Court, Judicial magistrate Alandur, Chennai 2 b. Cases filed by the First party and pending

i) A4029/2025 under OP 461/2023 pending before the Hon’ble High Court of Madras seeking custody of the minor Son Vishakan K.”

7. In view of the aforesaid settlement arrived at between the parties, they have filed a joint application before this Court under Article 142 of the Constitution of India for seeking divorce by mutual consent.

8. After hearing learned counsel for the parties and also the parties who have joined through video conferencing, in our opinion, the aforesaid application deserves to be allowed. Ordered accordingly. The marriage between the appellant- S Karthick (husband) and the respondent- V.Subbulakshmi (wife) stands dissolved by a decree of mutual consent. It is agreed by the parties that they will abide by the terms of the settlement. The cases mentioned in paragraph 6 shall stand disposed of with no further action by either of the parties.

9. A copy of this order be sent to the Courts concerned for placing the same on record of the aforesaid cases and consign them to record.

10. The appeal and the application filed therein are disposed of. Decree sheet be drawn accordingly.

11. We place on record our appreciation for the reasonable stand taken by the parties as well as by their respective learned counsel and the role played by Ms. Suresh Kumari, learned Advocate/ Mediator.

….............................J. (RAJESH BINDAL) ..…….......................J. (VIJAY BISHNOI) NEW DELHI;

February 12, 2026.





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ITEM NO.11               COURT NO.15                 SECTION XII

               S U P R E M E C O U R T O F      I N D I A
                       RECORD OF PROCEEDINGS

Petition(s) for Special Leave to Appeal (C)    No(s).   20976/2025

[Arising out of impugned final judgment and order dated 04-12-2024 in CRPNPD No. 4915/2024 passed by the High Court of Judicature at Madras] S. KARTHICK Petitioner(s) VERSUS V. SUBBULAKSHMI Respondent(s) (IA No.32861/2026 – JOINT APPLICATION SEEKING DIRECTIONS FOR DISSOLUTION OF MARRIAGE) Date : 12-02-2026 This matter was called on for hearing today. CORAM :

HON'BLE MR. JUSTICE RAJESH BINDAL HON'BLE MR. JUSTICE VIJAY BISHNOI For Petitioner(s) :

Mr. B Ragunath, Adv.

Mrs. N.C.Kavitha, Adv. Mr. Vijay Kumar, AOR Ms. Nimisha Thomas, Adv.

For Respondent(s) :

Mr. A. Karthik, AOR Ms. Rohini Ravikumar, Adv. Ms. Smrithi Suresh, Adv. Ms. Veera Mahuli, Adv.

UPON hearing the counsel the Court made the following O R D E R Leave granted.

The appeal is disposed of in terms of the signed order.

Pending application shall also stand disposed of.



    (ANITA MALHOTRA)                      (AKSHAY KUMAR BHORIA)
       AR-CUM-PS                              COURT MASTER

(Signed order is placed on the file.) 5

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