K.R.JAGADISH Vs. NATIONAL INSURACE CO.

JUDGEMENT

(1.) Heard learned counsel for the parties.

(2.) Leave granted.

(3.) The present appeal is directed against the order dtd. 9/12/2022 passed by the High Court of Karnataka at Bengaluru in M.F.A.No. 8819 of 2013 (MV-D), by which the High Court has upheld the rejection of the appellant's claim arising out of the death of their son in a motor vehicle accident.