Central Information Commission
Mr.T Shanmugasundaram vs Life Insurance Corporation Of India on 6 November, 2012
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New Delhi110066
Telefax:01126180532 & 01126107254 websitecic.gov.in
Appeal: No. CIC/DS/A/2012/000847 and
CIC/DS/A/2012/002210
Appellant /Complainant : : Sh. T. Shanmugasundaram, Coimbatore (TN)
Represented by Sh. Vincent R.Roy
Public Authority : LIC of India, Combatore (TN)
(Sh. M.G. Rajagopal Krishnan, CPIO & Sh. N.R.
Chauhan, CPIO - through videoconferencing)
Date of Hearing : 06 November 2012
Date of Decision : 06 November 2012
Facts:
1. Appellant submitted his RTI application dated 14 February 2012 before the CPIO, LIC of India, Coimbatore seeking the details in respect of his Policy no:
762342135 including Copy of his Assignment form duly signed and other related documents through 9 points.
2. Vide CPIO Order dated 2 March 2012, CPIO denied the disclosure of the information under section 8 (1) (j) of the RTI Act, 2005.
3. Not satisfied with the CPIO's Reply, the Appellant preferred first Appeal to the First Appellate Authority dated 14 March 2012.
4. Vide FAA Order dated 16 March 2012; FAA upheld the CPIO's Order.
5. Being aggrieved and not being satisfied by the above response of the public authority, the appellant preferred second appeal before the Commission.
6. Matter was heard today via videoconferencing. Appellant was not present while the Respondents were present at Coimbatore.
7. Respondents submitted that the information sought by the Appellant pertains to the third party and hence cannot be disclosed under the RTI Act. After respondent had Appeal: No. CIC/DS/A/2012/000847 left the studio, it was brought to over notice that the appellant was present and waiting outside the studio. Accordingly, appellant was allowed to make submissions. Appellant submitted that the above mentioned policy was in his name and therefore he should be allowed to have access to the requested information.
Decision Notice
8. The Commission is of the view that the information sought by the Appellant pertains to his own LIC policy and thus may be disclosed to him by the Public Authority. The requested information should not have been denied to him under the provisions of section 8(1)(j) of the Act. Accordingly Commission directs as follows :
CPIO will provide information to the appellant as sought under points 1,2,4,5,7 and 8. In respect of point 6 of the RTI application, information will be limited to providing a copy of the loan papers showing loan taken by the appellant against the aforementioned policy.
9. Information as above has to be provided free of cost to the Appellant within three weeks of the receipt of the Order.
10. Vide this order, second appeal dated 10 October 2012 registered under no. CIC/DS/A/2012/002210 also stands disposed of.
(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:
(T. K. Mohapatra) Dy. Secretary & Dy. Registrar Tel. No. 01126105027 Copy to:
1. Shri T. Shanmugasundaram 10/251, Palghat Main Road Kuniamuthur, Coimbatore641008 (TN) Appeal: No. CIC/DS/A/2012/000847
2. The CPIO Manager (C RM) LIC of India, Divisional office Jeevan Prakash, India Life Bldg., Post Box No. 3810, Trichy Road Combatore641018 (T.N.)
3. The Appellate Authority Sr. Divisional Manager LIC of India, Divisional office Jeevan Prakash, India Life Bldg., Post Box No. 3810, Trichy Road Combatore641018 (T.N.) Appeal: No. CIC/DS/A/2012/000847