RAHUL Vs. NATIONAL INSURANCE COMPANY LTD

JUDGEMENT

(1.) Delay condoned.

(2.) Leave granted.

(3.) In the present case, the appellant challenges the final judgment dtd. 13/11/2018 passed by the High Court of Karnataka, Dharwad Bench, (hereinafter shortly referred to as "the High Court"), thereby partly allowing MFA No.103118/2014 (MV) filed by the Respondent No.1 (hereinafter referred to as "the insurance company").