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Central Information Commission

Mr.M V Viswabhadran vs Insurance Division on 8 November, 2010

                         Central Information Commission
 Room No.296, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New 
                                   Delhi­110066
               Telefax:011­26180532 & 011­26107254 website­cic.gov.in


                       Complaint  : No. CIC/DS/C/2010/000530


Appellant /Complainant               :         Shri M.V.Viswabhadran, Alleppey

Public Authority                     :         United India Insurance Co. Ltd., 
Alleppey
                                              (Shri Ramesh Aiyar, CPIO, Sh. George 
                                              Divisional Manager - through video
                                              Conferencing)
Date of Hearing                      :        8/11/2010
Date of Decision                     :         8/11/2010 

Facts:­ 

1. Through   RTI   request   dated   20   November,   2009   the   applicant   sought  information from the CPIO, United India Insurance Company Limited, Alleppey  regarding processing of motor Policy No. 101500/31/08/01/8408 through 4 points.

2. Not receiving a response from the CPIO, the applicant preferred appeal  dated 2 January, 2010 before the first appellate authority which also was not  adjudicated upon.

3. Consequently the applicant preferred complaint before the Commission  which was heard today through videoconferencing. Both parties were present as  above.

4.   Respondent confirmed having received the RTI application and stated  that it was inadvertently misplaced due to some renovation work being carried out  in   the   office.   On   receiving   a   copy   of   the   appeal   dated   1   March,   2010   they  immediately provided information to the complainant on three points. Respondent  has pleaded that the delay was unintentional.

Decision

5. Commission directs the respondents to provide information also on  Point­ 4 of the RTI application within one week of receipt of the order along the lines  explained at the hearing.

6. The   explanation   of   the   respondent   is   accepted   as   credible   and   the  proposed penalty proceedings are dropped. 

  

(Smt. Deepak Sandhu) Information Commissioner (DS) Authenticated true copy:

(T. K. Mohapatra) Under Secretary & Dy. Registrar Tel No. 011­26105027 Copy to:­
1. Shri   M.V.Viswabhadran Munduvadackal House, Eravukadu Ward, Alleppy­688002.
2. Shri Ramesh Aiyar Regional Manager, CPIO,  United India InsuranceCo.Ltd., Regional Office, Sharanya, Hospital Road, Ernakulam ­ 682011  
3. The Appellate Authority United India Insurance Co. Ltd., 24, Whites Road, Chennai­600014