Central Information Commission
Karamjit Singh vs The New India Assurance Company Ltd. on 19 February, 2026
केन्द्रीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ मागग, मुननरका
Baba Gangnath Marg, Munirka
नई निल्ली, New Delhi - 110067
नितीय अपील संख्या/Second Appeal No. CIC/NIACL/A/2024/130883
Karamjit Singh ......अपीलकताग /Appellant
VERSUS
बनाम
CPIO: NIACL ....प्रनतवािीगण/Respondents
Date of Hearing : 18.02.2026
Date of Decision : 18.02.2026
Information Commissioner : Shri Surendra Singh Meena
Relevant Facts emerging from appeal:
RTI application : 26.06.2024
PIO replied on : Not on Record
First Appeal filed on : 20.08.2024
First Appeal Order on : Not on Record
2nd Appeal received on : Nil
CIC/NIACL/A/2024/130883 Page 1 of 5
Information soughtand background of the case:
The Appellant filed an RTI application dated 26.06.2024 seeking information on the following points:
"Claim Department of Deepak Monty Survey report of claim Flood Loss Dated 10-07-2023 of Policy No. 36140048220600000162 A/c Monty Collection "
Having not received any response from the CPIO, the Appellant filed a First Appeal on 20.08.2024. Order of FAA is not available on record. The Appellant approached the Commission with the instant Second Appeal on the ground that no reply has been received.
Facts emerging in Course of Hearing:
The appellant (Patiala), was present through video conference.
The respondent Mr. Anuveta Sharma, Dy. Manager (Patiala), was present through video conference.
The appellant inter alia submitted that he has sought copy of survey report, but the same has not been provided by the respondent. He further submitted that even after settlement of the claim, the survey report has not been given.
The respondent during hearing reiterated her written submission dated 06.02.2026 and the same is reproduced as under:-
"Regarding the RTI application dated June 26, 2024, the flood loss claim under Policy No. 3614004822060000162 was settled for Rs. 19,86,842/-. We hereby submits that at the time of the request, the survey report had not been finalized. The Claim Hub Committee (CHC) had raised specific queries requiring clarification from the concerned appointed surveyor. While the surveyor had sought vital information/clarifications and documentation from the insured via CIC/NIACL/A/2024/130883 Page 2 of 5 email dated 23/06/2024, the Appellant's/insured's responses were found to be insufficient and failed to provide the necessary proofs & clarifications to the surveyor. Consequently, we informed the insured that we only share reports once they are finalized, accepted, and settled by the Claim Hub, and advised and guided him to first provide the clarifications/information requested by the surveyor and informed the insured that, we could not share the incomplete surveyor report right now as the surveyor report was not finalized yet as per the remarks given by the surveyor in his report due to some discrepancies in the claim file and clarifications/documents/information requirement by the surveyor.
The Appellant/Insured amicably agreed to this process and voluntarily took back his RTI application and Postal Order on the same day, which led us to believe the request was withdrawn and the matter closed amicably by the insured's own choice and further procedural closure of the request. Subsequently, following a joint meeting with the CHC (Claim Hub Committee members) and the surveyor, the insured agreed to settle the claim on a substandard basis on the recommendations of the concerned surveyor as per Addendum dated 10/07/2024 of the appointed surveyor. The Appellant (Prop. Mr. Karamjit Singh) voluntarily submitted an unconditional Discharge Voucher/Consent Letter on July 23, 2024, for Rs. 19,86,842/-, confirming full and final settlement. There was no "deliberate denial" of information; the Appellant simply never returned to the office or sent any correspondence to request the finalized report after the settlement was concluded.
Now, to demonstrate our continued commitment to transparency and the spirit of the RTI Act, we confirms that the claim file, the finalized survey report, and all relevant supporting documents are currently maintained at our office. We have no intention of withholding these records and are prepared to provide the requested documents to the Appellant immediately, as per the Commission's directions. In light of these facts and our proactive disclosure, we respectfully CIC/NIACL/A/2024/130883 Page 3 of 5 request the Hon'ble Commission to take this submission on record and graciously dispose of the appeal."
The respondent also submitted that since the claim has been settled, she will provide copy of survey report to the appellant.
Decision:
In the light of the above facts and perusal of the available record, the respondent is directed to provide copy of survey report to the appellant within three weeks after receipt of this order. With this observation and direction, the appeal is disposed.
Sd/-
(Surendra Singh Meena) (सुरेंद्र ससिंह मीना) Information Commissioner (सूचना आयुक्त) निनां क/Date: 18.02.2026 Authenticated true copy Ramesh Babu Krishnan (रमेश बाबू कृष्णन) Dy. Registrar (उप पंजीयक) 011-26105027 Addresses of the parties:
1. Karamjit Singh
2. The CPIO The New India Assurance Company Ltd., 27, Bank Colony, CIC/NIACL/A/2024/130883 Page 4 of 5 Patiala, Punjab 147001 CIC/NIACL/A/2024/130883 Page 5 of 5 Recomendation(s) to PA under section 25(5) of the RTI Act, 2005:-
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