AO/255/2025
2025 Latest Caselaw 1327 UK

Uttarakhand High Court

AO/255/2025 on 24 July, 2025

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                                 AO No. 255 of 2025
                                 Hon'ble Subhash Upadhyay, J.

Mr. Prabhat Pande, Advocate for the appellant.

3. This appeal has been preferred by the appellant against the judgment and award dated 22.04.2025 passed by learned Motor Accident Claim Tribunal/District Judge, Champawat, in Motor Accident Claims Case No. 02 of 2024.

4. Learned counsel for the appellant contends that offending truck was not insured with the appellant insurance company and the tribunal without holding the existence of valid insurance policy of the offending vehicle has passed the impugned award on the principle of pay and recover which is unsustainable in the eyes of law and is liable to be set aside.

5. Issue notices to the respondents, returnable within four weeks.

6. Steps to be taken within 10 days.

7. Summon the Trial Court Record.

8. Till the next date of listing, the effect and operation of impugned award dated 22.04.2025 shall remain stayed.

9. List this matter on 26.09.2025.

(SubhashUpadhyay,J.) 24.07.2025

Nahid