litigation

verb | \ ˈli-tə-ˌgāt \ | lit·i·gate

1. : to make the subject of a suit litigate a claim; broadly : to contest or resolve in court litigate an insanity defense : to contest or resolve in court litigate an insanity defense

   : to make the subject of a suit litigate a claim; broadly : to contest or resolve in court litigate an insanity defense : to contest or resolve in court litigate an insanity defense