Central Information Commission
Mrnutan Singh Thakur vs National Insurance Co. Ltd. on 9 October, 2014
Central Information Commission
Room No.307, II Floor, B Wing, August Kranti Bhawan, Bhikaji Cama Place, New
Delhi110066
websitecic.gov.in
Appeal: No. CIC/DS/A/2013/002413/MP
Appellant : Shri Nutan Singh
Thakur, Korba
Public Authority : New India Assurance Co. Ltd.,
Bhopal/Mumbai
Date of Hearing : 9 October 2014
Date of Decision : 9 October 2014
Present :
Appellant :
Present through VC
Respondent : Shri S.K.
Gunjal, Regional Manager, Bhopal
Shri Renjit Gangadharan, DGM/FAA,
Shri S.K. Das
Manager, Ms. Ranjana Nigot, Asstt.
Manager at
Mumbai through VC
ORDER
1. The appellant, Nutan Singh Thakur submitted RTI application dated 20 April 2013 before the Central Public Information Officer (CPIO), New India Assurance Co. Ltd., Bhopal seeking information regarding details of claim of vehicle No. CG 12 R 1570 pertaining to Shri Bhuneshwar Singh etc., through a total of 2 points.
2. Vide reply dated 03 May 2013, CPIO denied information by invoking the provisions of Section 8(1)(j) of the RTI Act being third party information. Not satisfied by the CPIO's reply, the appellant preferred an appeal dated 05 June 2013 to the first appellate authority (FAA) alleging that he had been wrongly denied the information by the CPIO concerned. Vide order dated 01 July 2013, FAA upheld the decision of CPIO stating that existence of any public activity or interest is the condition to Section 11 and this condition ought to precede any contemplation of disclosure (by CPIO) of information coming under Section 8(1)(j).
CIC/DS/A/2013/002413/MP 13. Dissatisfied with the response of the public authority, the appellant preferred appeal before the Commission.
4. The matter was heard by the Commission. The appellant stated that Shri Bhuneshwar Singh has given no objection in providing information to the him and the CPIO had wrongly denied information by quoting Section 8(1)(j) of the RTI Act. The appellant further stated that the CPIO has not followed the provisions of Section 11 of the RTI Act. The respondents stated that the signatures of Shri Bhuneshwar Singh did not tally in the NOC provided by the appellant hence information was denied to the appellant being third party information. Moreover, the appellant had not established any larger public interest which warrants disclosure of such information. The respondents referred to the decision of High Court of Delhi in the matter of Arvind Kejriwal Vs. Union of India in LPA No. 719/2010 decided on 30.9.2011 which deals with the procedure under Section 11 and mentions that there should be overwhelming public interest to follow procedure of Rule 11 of the RTI Act.
5. The Commission accepts the submissions made by the respondents. The information as sought for by the appellant related to personal information of third party, the disclosure of which has no relationship to any public activity or interest and is therefore exempt under the provisions of Section 8(1) (j) of the RTI Act, 2005. The decision of CPIO/ FAA is upheld. The appeal is disposed of.
(Manjula Prasher) Information Commissioner Authenticated true copy:
(T.K. Mohapatra) Dy. Secretary & Dy. Registrar Ph. No. 01126105027 Address of the parties:
Shri Nutan Singh Thakur, Ward No. 03, Rajput Chowk, Purani Basti, Korba495678 CIC/DS/A/2013/002413/MP 2 The Regional Manager/CPIO, The New India Assurance Co. Ltd., Bhopal Regional Office, Paryavas Bhawan, Block No. 3, 2nd Floor, Area Hills, Bhopal462011.
The DGM/FAA, The New India Assurance Co. Ltd., Regd. & Head Office, New India Assurance Bldg., 87, M.G. Road, Fort, Mumbai400001.
CIC/DS/A/2013/002413/MP 3