RENU DEVI Vs. SHRI RAJESH KUMAR

JUDGEMENT

(1.) This appeal has been placed under the heading "For hearing under Order XLI Rule 11 of the Code of Civil Procedure".

(2.) Heard learned counsel for the parties. They agreed to get this appeal disposed of at this stage itself.

(3.) This appeal has been preferred against Judgment dated 26.04.2010, passed by Shri Brij Nandan Prasad, 2nd Additional District Judge cum Motor Vehicle Claim Tribunal, Darbhanga, in connection with Claim Case No. 17/2007.