Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 1, Cited by 0]

Central Information Commission

Mrj Baskar vs Indian Overseas Bank on 12 March, 2015

                         Central Information Commission, New Delhi
                                File No. CIC/SH/A/2014/000632
                       Right to Information Act­2005­Under Section  (19)



Date of hearing                         :   12th March 2015


Date of decision                        :   12th March 2015



Name of the Appellant                   :   Shri J. Baskar
                                            No.­40, Beshthava Street, Sholinghur, 
                                            Walaja Taluk, Vellore, Tamilnadu­ 63102


Name of the Public                      :   Central Public Information Officer,
Authority/Respondent                        Indian Overseas Bank,

RTI Cell, Law Department, Central Office: P  B No. 3765, 763, Anna Salai,  Chennai ­ 600 002 The Appellant was not present.

On behalf of the Respondents, Shri R. Mohan, Chief Manager was present at the  NIC Studio, Vellore.

Information Commissioner : Shri Sharat Sabharwal This matter pertains to an RTI application dated 13.6.2013 filed by the Appellant,  seeking information on seven points regarding guidelines on release of title deeds to the  legal heirs of a deceased borrower.  Not satisfied with the response of the Respondents,  CIC/SH/A/2014/000632 he   filed   second   appeal   dated   10.2.2014   to   the   CIC,   which   was   received   by   the  Commission on 25.2.2014.

2.    The Respondents submitted that the property documents were handed over to the  Appellant on 27.8.2014.  The Appellant was not present, in spite of a written notice having  been sent to him, to plead his case.  However, it appears that he had a  grievance regarding non­return of property documents, which has been settled with the  return of the documents to him.

3. Having   considered   the   records   and   the   submissions   made   before   us   by   the  Respondents, intervention of the Commission is not considered necessary in this case. 

4.  With the above observations, the appeal is disposed of.

5.  Copies of this order be given free of cost to the parties.

Sd/­ (Sharat Sabharwal) Information Commissioner Authenticated true copy.  Additional copies of orders shall be supplied against application  and payment of the charges prescribed under the Act to the CPIO of this Commission.

CIC/SH/A/2014/000632 (Vijay Bhalla)       Deputy Registrar CIC/SH/A/2014/000632