Smt. Aitha Eeswaramma vs Life Insurance Corporation Of India on 9 August, 2021

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Central Information Commission

Smt. Aitha Eeswaramma vs Life Insurance Corporation Of India on 9 August, 2021

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/2019/160932

Mrs. Aitha Eeswaramma                                   ...अपीलकता/Appellant
                                   VERSUS
                                     बनाम
CPIO                                                     ... ितवादी /Respondent
Life Insurance Corporation of India
Divisional Office, Jeevan Prakash
PB No. 15, Dargamitta, Nellore-
524003

Relevant dates emerging from the appeal:-

RTI : 28-08-2019            FA     : 27-09-2019          SA       : 17-12-2019

CPIO : 12-09-2019           FAO : 11-10-2019             Hearing : 05-08-2021

                                  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, Nellore. The appellant seeking information on two points, including, inter-alia:-

(i) What is the cause of death of her daughter that was mentioned in the claim and to give details of policy number 841442079;

(ii) Reasons of death submitted at the time of claiming the policy, etc.

2. As the CPIO had not provided the requested information, the appellant filed the first appeal dated 27.09.2019 requesting that the information should be provided to her. The first appellate authority was ordered on 11.10.2019 and disposed of her first appeal. She filed a second appeal u/Section 19(3) of the RTI Act before the Commission on the ground that information has not been provided to her and requested the Commission to direct the respondent to provide complete and correct information.

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Hearing:

3. The appellant was represented through her representative Shri Surender Sakaray who attended the hearing through audio-call. The respondent, Shri CC Subbaih, CPIO attended the hearing through audio-call.

4. The written submissions of the parties are taken on record.

5. The representative of the appellant submitted that the respondent has wrongly denied the information to the appellant under Section 8(1)(j) of the RTI Act. He stated that the appellant is entitled to get the information sought.

6. The respondent submitted that they have categorically informed the appellant that the information sought by the appellant is personal information of third party, which is exempted from disclosure under Section 8(1)(j) of the RTI Act. The respondent submitted that the appellant is not the nominee in the policy of her daughter, therefore, the appellant is not entitled to get the information sought under the RTI Act.

Decision:

7. The Commission, after hearing the submissions of both the parties and after perusal of records, observes that the respondent has categorically informed the appellant that since she is not the nominee in the policy of her deceased daughter, therefore, she is not entitled to get the information sought under the RTI Act. The information sought by the appellant is personal information of third party which is exempted from disclosure under Section 8(1)(j) of the RTI Act. The Commission is satisfied with the action/steps taken by the respondent in dealing with the RTI application of the appellant. No further intervention of the Commission is required in the matter.

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

9. 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 : 05-08-2021
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.    CPIO
      Life Insurance Corporation of India
      Divisional Office, Jeevan Prakash
      PB No. 15, Dargamitta, Nellore-524003

2.    Mrs. Aitha Eeswaramma




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