IN THE SUPREME COURT OF INDIA CIVIL APPELLATE JURISDICTION

CIVIL APPEAL NO.  6112 OF 2009 [arising out of SLP(C) No. 8364 of 2007 ]

LIC OF INDIA & ANR. ..... APPELLANTS

VERSUS

      CHIKEMA ..... RESPONDENT

O R D E R

Leave granted.

We  have  heard  the  learned  counsel  for  the  

parties.

We  find  that  the  matter  is  covered   by  a  

judgment of this Court in Life Insurance Corporation of  

India v. Jaya Chandel (2008) 3 SCC 382 in favour of the  

appellant-Corporation.

We, accordingly, allow the appeal, set aside the  

order  of  the  District  Consumer  Disputes  Redressal  

Forum,  Chikmangalur  District,  Chikmangalur,  the  

Karnataka State Consumer Disputes Redressal Commission,  

Bangalore  as  well  as  that  of  the  National  Consumer  

Disputes Redressal Commission.   

   ..................J     [HARJIT SINGH BEDI]

    ..................J     [J.M. PANCHAL]

NEW DELHI SEPTEMBER  04, 2009.