AO/315/2025
2025 Latest Caselaw 4430 UK

Citation : 2025 Latest Caselaw 4430 UK
Judgement Date : 18 September, 2025

Uttarakhand High Court

AO/315/2025 on 18 September, 2025

              Office Notes,
             reports, orders
             or proceedings
SL.
      Date    or directions               COURT'S OR JUDGE'S ORDERS
No.
             and Registrar's
               order with
               Signatures
                               AO No.315 of 2025
                               Hon'ble Alok Mahra, J.

Mr. Yogesh Pandey, learned counsel for the appellant.

2. Issue notices to the respondents, returnable within six weeks.

3. Steps to be taken within a week.

4. Heard on the stay application (IA No.2 of 2025).

5. Learned counsel for the appellant would submit that appellant is owner of vehicle No. UK-04-PA-2541 and has specifically pleaded that there is no eye witness of the accident; that, the FIR was also lodged after a long time of the accident, but the Tribunal did not appreciate the evidence on record and passed the award dated 28.05.2025, wherein the liability has been fastened upon the appellant on the ground that on the date of accident i.e. 25.11.2020, the vehicle was not insured.

6. Learned counsel for the appellant would further submit that the appellant has filed a notification dated 30.09.2021 issued by the Central Government, whereby due to Covid-19 Pandemic, the period from 01.02.2020 till 31.09.2021 the validity of all the documents including insurance, whose extension of validity could not be, or was not likely to be, granted due to lock down.

7. Admittedly, the insurance of the appellant's vehicle expired on midnight of 18.11.2020 and as per the notification of Central Government the period of insurance was extended till 31.09.2021, therefore, the vehicle was insured on the date of accident.

8. In view of the above, the effect and operation of the impugned judgment and award dated 28.05.2025 will remain stayed till the next date of listing.

9. Stay Application (IA No.2 of 2025) stands disposed of accordingly.

10. List this case on 14.11.2025.

(Alok Mahra, J.) 18.09.2025 BS