Full Judgment Text
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.