IN THE SUPREME COURT OF INDIA CRIMINAL APPELLATE JURISDICTION

CRIMINAL APPEAL NO.  1029 OF 2004

MAHARAJA SEA FOODS (I) PVT. LTD.      ..... APPELLANT

VERSUS   

M/S MARINA ACQUATIC EXPORTS & ORS.     ..... RESPONDENTS

O R D E R

1. We have heard learned counsel for the parties.

2. We are not inclined to interfere substantively  

in the matter.  However, keeping in view the affidavit  

dated 3rd of March, 2007 of A. Karunakaran, the second  

respondent herein, we direct that a sum of Rs. 2 lakhs  

be paid to the appellant by the said respondent within  

a period of 15 days from today, and the balance sum of  

Rs.  3  lakhs  to  be  paid  in  six  instalments  of  

Rs.50,000/- each to be paid every six months thereafter  

by way of demand draft.  We also give liberty to the  

appellant to pursue his remedies against respondent No.  

1 - firm.

3. In view of the statements made above, the appeal  

stands disposed of as infructuous.

    ..................J      [HARJIT SINGH BEDI]

    ..................J

    [C.K. PRASAD] NEW DELHI AUGUST 12, 2010.