Central Information Commission
Mrshivanna C vs Syndicate Bank on 4 November, 2015
Central Information Commission, New Delhi
File No. CIC/SH/A/2014/002092
Right to Information Act2005Under Section (19)
Date of hearing : 4th November 2015
Date of decision : 4th November 2015
Name of the Appellant : Shri C. Shivanna,
478, 7th, 'B' Main, Hebbai1st Stage,
Mysore 570016
Name of the Public : Central Public Information Officer,
Authority/Respondent Syndicate Bank,
Regional Office, No.1017, Yajamana Arcade, Panchmantra Road, Kuvempunagar, Mysore 570023 The Appellant was present at the NIC studio, Mysore.
On behalf of the Respondents, Shri Venkat Reddy, R.M. was present at the NIC studio, Mysore.
Information Commissioner : Shri Sharat Sabharwal This matter, pertaining to an RTI application dated 21.6.2014 filed by the Appellant, seeking information on two points regarding the saving bank account of Mrs. Sindhu and CIC/SH/A/2014/002092 Mr. Siddana Bhovi, came up today. The information had been denied by the CPIO, vide his letter dated 23.6.2014, under Section 8 (1) (d) and (e) of the RTI Act. The Appellant stated that he needs the above information in respect of some court cases between him and the account holders. The Respondents reiterated their decision to deny the information.
2. We have considered the records and the submissions made by both the parties and note that the bank holds information concerning the accounts of its customers in a fiduciary capacity and it is exempted from disclosure under Section 8 (1) (e) of the RTI Act. The Appellant's personal litigation with the account holders cannot become the ground of larger public interest for disclosure of the information to him.
3. In view of the foregoing, we uphold the decision of the Respondents to deny the information under Section 8 (1) (e).
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 CIC/SH/A/2014/002092 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.
(Vijay Bhalla) Deputy Registrar CIC/SH/A/2014/002092