Supreme Court - Daily Orders
Parul Dixit vs Abhinav Dixit on 22 April, 2026
Author: Pamidighantam Sri Narasimha
Bench: Pamidighantam Sri Narasimha
1
IN THE SUPREME COURT OF INDIA
CIVIL ORIGINAL JURISDICTION
TRANSFER PETITION (C) NO. 2020 OF 2025
PARUL DIXIT Petitioner(s)
VERSUS
ABHINAV DIXIT Respondent(s)
O R D E R
1. The petitioner has filed the petition under Section 25 of the Code of Civil Procedure before this Court seeking transfer of the case, details of which are as under:
“Matrimonial Case No. 41/2025 titled as Abhinav Dixit Vs. Parul from the Family Court at Mainpuri, Uttar Pradesh to the Family Court at Dwarka, New Delhi.
2. During the pendency of aforesaid transfer petition, the parties were referred to the Supreme Court Mediation Centre vide order dated 09.10.2025. By virtue of the mediation, the parties have arrived at a settlement and they have decided to part ways on certain terms and conditions which are delineated in the settlement agreement dated 12.02.2026 which has been signed by both the parties, their respective counsel and the Mediator, copy of which has been filed by the Supreme Court Mediation Centre.
3. Learned counsels for the parties have filed a joint Signature Not Verified application Digitally signed by being IA No. 121502 of 2026 with the following Jayant Kumar Arora Date: 2026.04.29 16:40:08 IST prayers:
Reason:
”a. Pass an order taking the Settlement Agreement dated 12.02.2026 (Annexure A-1) between the parties 2 and Affidavit dated 16.04.2026 of Respondent (Annexure A-3) on record and pass appropriate orders in terms of the said Settlement Agreement. b. Pass an Order dissolving the marriage dated 21.06.2014 between the Petitioner Wife, Parul Dixit and Respondent Husband, Abhinav Dixit;
c. Quash the proceedings listed in para 7 above, and d. Pass such other order/s which may be deemed fit and necessary in the facts and circumstances of this case.“
4. Further, the terms and conditions and the relevant paragraphs as set out in Settlement Agreement dated 12.02.2026 are as under:
“SETTLEMENT AGREEMENT “This SETTLEMENT AGREEMENT is entered into on 12th February, 2026 BETWEEN Mrs. Parul Dixit (w/o Abhinav Dixit), aged about 36 years, currently residing at Flat No. 256, 1 st Floor, Netaji Subhash Apartment, Sector 13, Phase 2, Dwarka, New Delhi 110078 having Aadhaar Card No. 949362168826 who is the Petitioner in T.P.(C) No. 2020 of 2025, pending before the Hon'ble Supreme Court of India as on the date of this Agreement, herein referred to as "FIRST PARTY", which expression shall include her successors, administrators, representatives, assignees, nominees, legal heirs, etc, and assigns of the first party AND Mr. Abhinav Dixit (s/o Chandra Prakash Dixit), aged about 37 years, R/o Kalhore, Pulbanh, Ghiror, District Mainpuri, Uttar Pradesh, currently residing in 18th Floor, Flat No. I-901, Swagat Afford, GIFT City, Gandhinagar, Gujarat having Aadhaar Card No. 482647033791 who is the Respondent in T.P.(C) No. 2020 of 2025, pending before the Hon'ble Supreme Court of 3 India as on the date of this Agreement, herein referred to as "SECOND PARTY", which expression shall include his successors, administrators, representatives, assignees, nominees, legal heirs, etc. and assigns of the second party.
WHEREAS the First Party and the Second Party got married on 21.06.2014 at Ratlam, Madhya Pradesh according to Hindu Customs, Rites and Ceremonies. The Parties have three girl children, namely (i) Adhya (aged 10 years), (ii) Amaya (aged 8 years) and (iii) Anaya (aged 6 years) who presently reside with the Second Party and his family at Kalhore, Pulbanh, Ghiror, District Mainpuri, Uttar Pradesh;
WHEREAS certain disputes and differences arose between the parties making it impossible for them to live together as husband and wife and the Parties have been living separately since 27.07.2024;
AND WHEREAS Second Party filed a petition for divorce under Section 13 of Hindu Marriage Act, 1955 being Matrimonial Case No. 41/2025 titled as "Abhinav Dixit vs. Parul" before Ld. Principal Family Judge, Family Court, Mainpuri, Uttar Pradesh;
AND WHEREAS First Party filed a transfer petition being TP(C) 2020/2025 before the Hon'ble Supreme Court ("Transfer Petition") seeking transfer of Matrimonial Case No. 41/2025 from Court of Ld. Principal Family Judge, Family Court, Mainpuri, Uttar Pradesh to Court of Ld. Principal Family Judge, Family Court, Dwarka, South West Delhi, New Delhi;
AND WHEREAS the Hon'ble Supreme Court vide Order dated 09.10.2025 passed in the Transfer Petition referred the parties to the Supreme Court Mediation Centre for amicable resolution of the ongoing disputes. Ms. Shefali Jain, Advocate was appointed as the Ld. Mediator in the present matter to facilitate the parties in resolving their disputes. Thereafter mediation proceedings were held through virtual/ physical mode on 04.11.2025, 17.11.2025, 12.12.2025, 10.01.2026, 31.01.2026, 11.02.2026 and lastly today on 12.02.2026 through physical mode. The Parties along with their respective counsels have appeared on several dates and lastly on 12.02.2026 and settled all their disputes/cases both civil and criminal filed against each other.
AND WHEREAS various comprehensive mediation sessions 4 were held between the Parties and their respective Counsel(s). The First Party is presently representing herself through her counsel Mr. Chaitanya, Advocate on Record along with Ms. Kirtika Goyal, Advocate and the Second Party was represented through his counsel Mr. Aviral Kashyap, Advocate on Record along with Mr. Mithilesh Kumar Pandey, Advocate. The parties, with the assistance of the Ld. Mediator and the respective counsel(s), have voluntarily arrived at an amicable solution resolving the disputes and differences.
The parties agree that the terms of this Settlement Agreement shall be placed before the Hon'ble Supreme Court of India in pending Transfer Petition (C) No. 2020 of 2025 so that appropriate orders in terms hereof can be passed by the Hon'ble Supreme Court.
Both the Parties have voluntarily agreed among themselves for this Settlement Agreement on the following terms and conditions:
a) That the parties have amicably resolved their disputes and have no objection to divorce by mutual consent as the marriage has irretrievably broken down.
b) Both the Parties will request the Hon'ble Supreme Court of India to take this Settlement Agreement on record and jointly pray for dissolution of marriage as well as disposing of the matter(s) pending between the Parties including the captioned Transfer Petition, by making a joint request to the Hon'ble Supreme Court of India invoking its inherent power under Article 142 of the Constitution of India, by way of appropriate Application seeking divorce by mutual consent under Section 13(B) of the Hindu Marriage Act, 1955 read with Article 142 of the Constitution of India before the Hon'ble Supreme Court.
c) The Second Party agrees to transfer the following as stated hereinafter and the First Party agrees to accept the following as stated hereinafter towards full and final settlement of all the claims of the Second Party arising out of the matrimonial discord between the Parties including the claims on account of stridhan, maintenance (past, present and future), permanent alimony, dowry and marriage expenses etc.:
1. The First Party and Second Party are joint owners of flat situated at Flat No. 103, Anand Valley Apartments, Near Teen Imli Chauraha, Indore, Madhya Pradesh ("Flat"), The Second Party shall transfer his share in the Flat on or before 07.03.2026 in the name of the First Party thus giving exclusive ownership 5 upon the First Party of the Flat;
ii. The Second Party agrees that as part of this settlement he shall continue to pay the remaining complete EMI (including the share of the First Party) of the Flat even after the transfer of the Flat and shall complete all payment within a period of 2 years, freeing the property from all mortgages and encumbrances;
iii. The Second Party shall return all the jewellery items of the First Party as stated in Exhibit - A of this Agreement to the First Party on 12.02.2026 at New Delhi at the time of signing of this Agreement;
iv. The Second Party shall return all the belongings of the First Party as stated in Exhibit-B of this Agreement, except for Blue Santro Car (MP 09 WC 6490) and Scooty, on or before 07.03.2026 at the Flat and the cost of transportation from the house of the Second Party to the Flat shall be borne by the First Party;
v. The First Party shall transfer the RC of the bike (MP 12 MN 4501) in the name of Second Party and the Second Party shall transfer the RC of Scooty and the Scooty in the name of First Party on or before 07.03.2026:
vi. The Second Party shall return the Blue Santro Car of the First Party on 12.02.2026 at First Party's residence and Scooty on 07.03.2026 at First Party's residence at Indore and the cost of transportation (being petrol and driver cost) of the aforementioned Car and Scooty from the house of the Second Party to First Party's residence shall be borne by the First Party;
vii. The Second Party shall, on or before 07.03.2026, liquidate all the shares held in the Demat Account of the First Party and thereafter close the said Demat Account. The proceeds realised from the sale of such shares shall be utilised by the Second Party towards settlement and discharge of the outstanding Loan Amount pertaining to the Flat.
viii. Both the parties shall provide written acknowledgment receipt of all the items received by them to the other party.
d) Second Party undertakes to remove, on or before 07.03.2026, the personal guarantee/nomination, if and 6 where given, in the name of the First Party from all Banks/Financial Institutions.
e) The Second Party shall retain the custody of all the three girl children and the First Party shall have the right to visit, meet and stay with all the three children during the duration of yearly school winter vacations where all the three children shall travel to the First Party's Mother's place at H N 8, Pukhraj Colony Maheshwar Road, Barwaha, Khargone, Madhya Pradesh to meet and stay with the First Party for the duration;
f) The First Party is making and shall continue to contribute in the Sukanya Accounts for her two elder daughters, namely, Aadhya and Amaya.
g) It is also agreed that the First Party can reach out to Second Party during adequate school holidays and the First Party shall have the right to visit, meet, stay, take on vacation, etc. all the three children after informing the Second Party and on children's convenience;
h) The Second Party agrees to shift all the three children out of Mainpuri, Uttar Pradesh to a Tier-1 and/or Tier II City for better life and education. All the decisions regarding the children's education and future will be made jointly by both the parties after mutual discussion and understanding.
i) Both the parties shall have the right to visit children's school and attend parent teachers meet as and when scheduled.
j) Both Parties agree that no photographs of any of the children along with any person, other than the First Party, the Second Party, or the immediate family members of both Parties, shall be clicked or posted on social media with anyone else.
k) Both parties agree and undertake as on the date of the signing of the Agreement, they shall have removed any and all social media posts against each other and further undertake that, after seeking divorce in terms of the present Settlement Agreement, they shall not make any allegations, defamatory or derogatory, against each other and their respective family members personally or on any public forum and/or through social media i.e. whatsapp, facebook, twitter, instagram etc. or in any other manner whatsoever.
l) Both the Parties unequivocally state that they have 7 not filed any case/complaint/proceedings, except for the Second's Party Matrimonial Case No. 41/2025, against each other based on their marital discord or otherwise. In case any case/complaint/proceedings are found to be pending before any court/forum/authority, other than the one mentioned herein, the same shall be deemed to have been settled in terms of the present Settlement Agreement and shall be immediately withdrawn by the filing Party.
m) Furthermore, after the settlement and passing of the Order by the Hon'ble Supreme Court both the Parties shall report the Order of the Hon'ble Supreme Court to the respective Court/Authority in which they have filed the complaint/case.
n) Both the parties agree and undertake to be bound by the terms of the present Settlement Agreement. The parties further agree and undertake that they shall not resile from the present Settlement Agreement in future.
0) Both the Parties hereto state that on compliance of the present Settlement Agreement, they shall not have any further claims, demands against each other & their parents, brothers, sisters, and other relatives, and will not file any litigation both civil or criminal against one another. It is further agreed that all their disputes and differences past, present and future shall be deemed to have amicably been settled through the process of Mediation.
p) Both the Parties further agree that the stipulations made herein by way of the agreed terms, shall be treated as their respective undertakings to the Hon'ble Court and they shall be held responsible for the contempt of court under the Contempt of Courts Act, 1971. Apart from this, the aggrieved Party shall be free to take action against the defaulting Party for violation of any term thereof, as available under law.
q) Both the Parties agree that they have executed the present Settlement Agreement with their own free will and desire and without any pressure, fraud, force, coercion or undue influence by either of the parties and / or their family members. The Parties also agree that they have understood the contents of the present Settlement Agreement as the same have been explained to them by the Mediator(s) and their respective counsel, in the presence of each other and they have consented to the same in its true letter and spirit, and as such they shall not dispute the same ever in 8 future.
r) Both Parties shall not withdraw their consent for obtaining a divorce by mutual consent till they obtain a divorce by mutual consent and both the Parties have surrendered their rights to withdraw their consent for obtaining a divorce by mutual consent.
s) Both the Parties have signed on this Settlement Agreement in the presence of the under-mentioned witnesses, on the date, month, year, and place first mentioned above.“
5. We have taken the Joint Application and Settlement Agreement dated 12.02.2026 on record.
6. Having considered the matter in detail and having perused the Settlement Agreement & Joint Application, which is also supported by the affidavits of petitioner and respondent, we are of the view that this is a fit case for exercising power under Article 142 of the Constitution of India to dissolve the marriage between the parties. Consequently, the marriage between the parties which was solemnized on 21.06.2014 stands dissolved by a decree of divorce by mutual consent.
7. We further direct that the following case pending between the parties before the court below stands disposed of in terms of the consent terms recorded in our order :
“Matrimonial Case No. 41/2025 titled as Abhinav Dixit Vs. Parul pending in the Family Court at Mainpuri, Uttar Pradesh.”
8. Copy of this order shall be sent to the respective Court as mentioned in the above Paragraph for follow up action.
9. In view of the above, Transfer Petition and Joint Application being IA No. 121502 of 2026 are disposed of. The 9 Registry will draw a decree in the aforesaid terms.
10. It is further directed that the parties shall abide by the terms of this settlement implicitly.
11. Pending applications(s), if any, are disposed of.
…………………………………………………………………………J. [PAMIDIGHANTAM SRI NARASIMHA] …………………………………………………………………………J. [ALOK ARADHE] NEW DELHI;
APRIL 22, 2026
10
ITEM NO.7 COURT NO.6 SECTION XI
S U P R E M E C O U R T O F I N D I A
RECORD OF PROCEEDINGS
Transfer Petition(s)(Civil) No(s). 2020/2025
PARUL DIXIT Petitioner(s)
VERSUS
ABHINAV DIXIT Respondent(s)
IA No. 177361/2025 - EXEMPTION FROM FILING O.T. IA No. 177364/2025 - STAY APPLICATION Date : 22-04-2026 This matter was called on for hearing today.
CORAM : HON'BLE MR. JUSTICE PAMIDIGHANTAM SRI NARASIMHA HON'BLE MR. JUSTICE ALOK ARADHE For Petitioner(s) : Mr. Chaitanya, AOR Ms. Kirtika Goyal, Adv.
Mr. Shubhanshu Gupta, Adv.
Mr. Kartik Pant, Adv.
For Respondent(s) : Mr. Aviral Kashyap, AOR Mr. Mithilesh Kr. Pandey, Adv.
Mr. Arpit Rai, Adv.
Mr. Prabhsharan Singh Mohi, Adv.
Mr. Hritik Yogesh Pandey, Adv.
Mr. Rishu Yogesh Pandey, Adv.
UPON hearing the counsel the Court made the following O R D E R
1. The Transfer Petition is disposed of in terms of the signed order.
2. Pending interlocutory application(s), if any, is/are disposed of.
(JAYANT KUMAR ARORA) (NIDHI WASON)
ASTT. REGISTRAR-cum-PS ASSISTANT REGISTRAR
(Signed order is placed on the file)