STATE OF KERALA Vs. SANITH JAN

JUDGEMENT

(1.) What is the nature of security contemplated under Rule 391A of the Kerala Motor Vehicle Rules, 1989, (for short 'the Rules') for releasing a vehicle involved in an accident if it was not covered by a valid policy of insurance against third party risks at the time of the accident? The above issue arises for determination in these two cases.

(2.) Rule 391A of the Rules was incorporated into the statute book w.e.f 3/12/2018. The said rule reads as follows:

(3.) The above amendment to the Rules was necessitated due to the directions in the judgment in Usha Devi and Ors. v. Pawan Kumar and Ors. [].