V. JAYANTHI Vs. N. SRINIVASAN AND ORS.

JUDGEMENT

(1.) APPELLANT sought information on 18 points relating to her husband Shri V. Veerasamy. Relevant facts emerging during hearing:

(2.) BOTH the parties are present. Appellant authorised Shri ICA Dass to represent her case. Both the parties are heard through video conferencing. Appellant filed an RTI application seeking the above information. CPIO vide letter dt. 21.12.12, provided information on point No. 16 and 17 and the information on points No. 1 -15 and 18 was denied u/s. 8(1)(j) of the RTI Act. FAA disposed of the first appeal by upholding the stand of the CPIO.

(3.) IT was submitted on behalf of the appellant that the information sought by the appellant in her RTI was not provided to her. Respondent submitted that the information sought has been provided to the appellant as per provisions of the RTI Act.