Rita Chaudhary vs Life Insurance Corporation Of India on 11 December, 2020

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Central Information Commission

Rita Chaudhary vs Life Insurance Corporation Of India on 11 December, 2020

Bench: Neeraj Kumar Gupta

                              के ीय सूचना आयोग
                     Central Information Commission
                          बाबा गंगनाथ माग, मुिनरका
                      Baba Gangnath Marg, Munirka
                      नई िद ी, New Delhi - 110067

ि तीय अपील सं     ा / Second Appeal No. CIC/LICOI/A/2019/114761

Rita Chaudhary                                             ... अपीलकता/Appellant
                                     VERSUS
                                      बनाम
CPIO, Life Insurance Corporation                           ... ितवादी /Respondent
Of India, Jamshedpur.

Relevant dates emerging from the appeal:

 RTI : 02-10-2018             FA    : 01-11-2018           SA       : 01.04.2019

 CPIO : 12-10-2018            FAO : 03-12-2018             Hearing : 01.12.2020

                                    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, Jamshedpur seeking copies of insurance policy documents of her son Mr. Prashant Kumar such as proposal forms, action taken etc.

2. The CPIO responded on 12-10-2018. The appellant filed the first appeal dated 01-11-2018 which was disposed of by the first appellate authority on 03-12-2018. Thereafter, she filed a second appeal u/Section 19(3) of the RTI Act before the Commission requesting to take appropriate legal action against the CPIO u/Section 20 of the RTI Act, 2005 and also to direct him to provide the sought for information. Hearing:

3. The appellant, Ms. Rita Chaudhary attended the hearing along with her counsel Mr. Sunil Kumar Soni, Advocate through audio conferencing. Mr. H B Sahu, CPIO participated in the hearing representing the respondent through audio conferencing. The written submissions are taken on record.

Page 1 of 3

4. The Ld. Counsel appearing on behalf of the appellant stated that she is seeking information about the death claim of her own son wherein she is the nominee as per the insurance policy documents.

5. The respondent confirmed that the appellant is the nominee as per the insurance policy documents and further he agreed to supply the information. The respondent further stated that hard copy of the insurance documents has been misplaced but the soft copy is available.

Decision:

6. Since the appellant is 'nominee' as per the insurance policy documents, the sought for information about the death claim of her son should be provided to her, free of cost, within a period of 15 working days from the date of receipt of this order.

The respondent is directed to take printout of the documents available in their computer system and provide the information to the appellant. The Controlling Authority of the CPIO should consider conducting an enquiry into the matter regarding misplacement of records and take suitable action against the erring official as he deems fit under intimation to the CIC, within a period of 15 working days from the date of receipt of this order.

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

8. Copy of the decision be provided free of cost to the parties.

Neeraj Kumar Gupta (नीरज कुमार गु ा) Information Commissioner (सूचना आयु ) िदनां क / Date 01.12.2020 Authenticated true copy (अिभ मािणत स#ािपत ित) S. C. Sharma (एस. सी. शमा), Dy. Registrar (उप-पंजीयक), (011-26105682) Page 2 of 3 Addresses of the parties:

1. THE CPIO Life Insurance Corporation of India, Nodal CPIO, RTI Cell, Jamshedpur Divisional Office, Jeevan Prakash, Main Road, Bistupur, Jamshedpur 831001

2. Rita Chaudhary Page 3 of 3

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