IN THE SUPREME COURT OF INDIA             CIVIL APPELLATE JURISDICTION

 CIVIL APPEAL NO.6674 OF 2008           (Arising out of SLP(C)No.5920 of 2005)

M.G. SRINIVAS & ANR.                                 .....APPELLANT(S)

VERSUS

STATE OF KARNATAKA & ORS.                             ....RESPONDENT(S)

O  R  D  E  R

Leave granted.

Learned counsel for the parties have filed a Memorandum of Settlement stating therein

that the dispute between the parties has been settled.  The appeal is accordingly disposed of in

terms of the Memorandum of Settlement.   

Learned counsel appearing on behalf of the appellants submits that the balance amount of

Rs.4,00,000/- (rupees four lakh) is still due.  A cheque has already been issued which has now

been handed over to Mr.S.N.Bhat, learned counsel appearing on behalf of respondent No.4 and

the same has been accepted by Mr.Bhat.  Learned counsel for the appellants also wants to file an

affidavit in this regard.  He may do so.

                   .............................J.                               ( TARUN CHATTERJEE )

                   .............................J.                               ( V.S.SIRPURKAR )

NEW DELHI; NOVEMBER 10, 2008.