Karnataka High Court
Civil Procedure and EvidenceAdministrative and Public Law

Motor accident claims may proceed, but final awards must await Supreme Court resolution of the limitation issue.

UNITED INDIA INSURANCE COMPANY. LTD, vs UPPARA NARASIMHA MURTHY,

Karnataka High CourtJUDGMENT: September 28, 20262 MIN READSOURCE JUDGMENT
Motor accident claims may proceed, but final awards must await Supreme Court resolution of the limitation issue.. UNITED INDIA INSURANCE COMPANY. LTD, vs UPPARA NARASIMHA MURTHY,. Karnataka High Court. LawLens
THE ORIGINAL LAWLENS SUMMARY
01

Facts

United India Insurance Company filed three petitions under Article 227 challenging orders of the Motor Accident Claims Tribunal in separate claim proceedings.

Source reference: p. 1–5

The challenged orders concerned applications under Section 5 of the Limitation Act and applications to amend the claim petitions under Order VI Rule 17 CPC.

Source reference: p. 1–5, p. 6–7

The insurer relied on a coordinate Bench decision in United India Insurance Co. Ltd. v. Uppara Savithramma & Anr., W.P. No. 26334/2026, which had permitted the Tribunal to proceed with the claims but directed it not to pass a final award pending resolution of the limitation issue before the Supreme Court.

Source reference: p. 7–8
02

Issues

1. Whether the Tribunal’s orders concerning the delayed claim petitions and amendments warranted interference under Article 227.

Source reference: p. 6–7

2. Whether the connected claim proceedings could continue subject to a direction that no final award be passed while the limitation issue remained pending before the Supreme Court.

Source reference: p. 8
03

Law Applied

Article 227 of the Constitution provides for the High Court’s supervisory jurisdiction over subordinate courts and tribunals.

Source reference: p. 1–5

The applications before the Tribunal invoked Section 5 of the Limitation Act, concerning extension of the prescribed limitation period, and Order VI Rule 17 CPC, concerning amendment of pleadings.

Source reference: p. 1–5

The Court applied the coordinate Bench’s decision in United India Insurance Co. Ltd. v. Uppara Savithramma & Anr., which upheld the Tribunal’s orders, allowed the claims to proceed in accordance with law, and directed that no final award be passed until the Supreme Court resolved the pending limitation issue or until further orders.

Source reference: p. 7–8
04

Reasoning

The Court noted that the coordinate Bench had considered a similar challenge by the insurer, affirmed the Tribunal’s orders allowing amendment, and permitted the claim proceedings to continue subject to the restriction on passing a final award.

Source reference: p. 8

Finding the present petitions to be governed by that decision, the Court adopted its observations and directions rather than separately reconsidering the challenged Tribunal orders.

Source reference: p. 8–9
05

Holding

The High Court disposed of all three writ petitions in terms of the directions in Uppara Savithramma: the Tribunal may proceed with the claim petitions in accordance with law, but shall not pass a final award until the Supreme Court resolves the pending limitation issue or until further orders.

Pending interlocutory applications were also disposed of.

Source reference: p. 8–9
06

Acts & Sections Cited

1 provisions across 1 statute referred to in this judgment. Each provision opens on LawLens.

Limitation Act, 19631

Karnataka High Court

Original Court PDF

UNITED INDIA INSURANCE COMPANY. LTD,vsUPPARA NARASIMHA MURTHY,

Karnataka High Court · September 28, 2026

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