Central Information Commission
Smt. Saswati Dutta vs Life Insurance Corporation Of India on 5 November, 2020
Author: Neeraj Kumar Gupta
Bench: Neeraj Kumar Gupta
के ीय सूचना आयोग
Central Information Commission
बाबा गंगनाथ माग, मुिनरका
Baba Gangnath Marg, Munirka
नई द ली, New Delhi - 110067
ि तीय अपील सं या/Second Appeal No. CIC/LICOI/A/2019/105843
Smt. Saswati Dutta ... अपीलकता/Appellant
VERSUS
बनाम
CPIO, Life Insurance Corporation ... ितवादी/Respondent
Of India, Kolkata.
Relevant dates emerging from the appeal:
RTI : 10-07-2018 FA : 15-09-2018 SA : 11-02-2019
CPIO : 13-07-2018 & 22-
FAO : 06-10-2018 Hearing: 02-11-2020
10-2020
ORDER
1. The appellant filed an application under the Right to Information Act, 2005 (RTI Act) before the Central Public Information Officer (CPIO), Life Insurance Corporation Of India, Kolkata seeking following information:-
"1) Total Nos. of Policy with status lying with your branch purchased by/issued in the name of Late Rajendra Kumar Dutta of 3, Nrisingha Dutta Road, Behala, Barisha, Kolkata including policy numbers, maturity value, & name of nominees.
2) Out of those which policy-amount has/have been disbursed and to whom.
3) Out of those policies how many are still pending for disbursement."
2. The CPIO responded on 13-07-2018 & 22-10-2020. The appellant filed the first appeal dated 15-09-2018 which was disposed of by the first appellate authority on 06-10-2018. Thereafter, she filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act, 2005 and also to direct him to provide the sought for information.
Page 1 of 3Hearing:
3. The appellant, Smt. Saswati Dutta attended the hearing through audio conferencing. Mr. Suhash Chandra Das, Manager/CRM, Smt. S Ray, Manager (L&HPF) and Smt. D. Chattopadhyay, AO(CRM) participated in the hearing representing the respondent through audio conferencing. The written submissions are taken on record.
4. The appellant stated that the respondent should be directed to provide the policy particulars of her deceased husband Late Shri Rajendra Kumar Dutta.
5. The respondent submitted that the appellant had provided one policy no. (579897118) of her deceased husband and the death claim of that policy had already been settled in her favour through the NEFT on 24.09.2016. However, there is no reference of any other policy number in the records of the given policy no. 579897118, as the policyholder had not mentioned about any other policy numbers in the space provided for details of the previous policies in the proposal form. As such, they are unable to provide details of any other policy numbers. This position has also been communicated to the appellant vide their letters dated 20- 08-2018 & 22-10-2020. The given replies were also read out by the respondent. Decision:
6. This Commission observes that the policyholder had not mentioned about any other policies in the proposal form for the given policy number 579897118 and accordingly, the CPIO has rightly replied to the appellant as per the available records vide letters dated 20-08-2018 & 22-10-2020. Hence, no further intervention of the Commission is required in the matter.
7. With the above observations, the appeal is disposed of.
8. Copy of the decision be provided free of cost to the parties.
नीरज कु मार गु ा)
Neeraj Kumar Gupta (नीरज ा
सूचना आयु )
Information Commissioner (सू
दनांक / Date:02-11-2020
Authenticated true copy
(अिभ मािणत स यािपत ित)
S. C. Sharma (एस. सी. शमा),
Dy. Registrar (उप-पंजीयक),
(011-26105682)
Page 2 of 3
Addresses of the parties:
1. The CPIO
Life Insurance Corporation Of India, Nodal CPIO, RTI Cell, Crm Department, Kolkata Metropolitan Divisional Office-II, Jeevan Tara Building, 23 A/44 X, Diamond Harbour Road, Kolkata-700053.
2. Smt. Saswati Dutta Page 3 of 3