- (1.)DISPOSITION: Appeal dismissed DECISION Padma Balasubramanian, FACTS: 1. The appellant in his RTI application dated 21.7.2006 to the CPIO has sought information relating to Traffic Advisory Committee which regulate the rates, terms and conditions of general insurance relating to Indian Motor Tariff policy and the insurance companies repudiating claims in accordance with the terms and conditions of a private motor package policy along with other relevant issues.
(2.)The CPIO furnished information vide his letter dated 21.8.06. Not satisfied, first appeal was filed on 28.8.06. The AA furnished further information vide his reply dated 12.9.06. However, second appeal was filed before the Commission on 3.11.06. DECISION:
I have perused the application, the reply of CPIO and the Decision of AA. In his application, the appellant has sought information in 29 serials, of which except the information sought in serial Nos. 18 and 19, all others seek either answers/explanation or comments on queries raised therein. From the definition of "information" as in Section 2(f) of the RTI Act read with Sections 2(i) & (j), it is clear that the information to which a citizen is entitled under the RTI Act, are those which are available in a material form with a public authority. The Act does not provide for a right to seek comments, answers or interpretations to the queries raised by a citizen, obviously because they would be subjective. Even then, in the present case, the CPIO has furnished to the appellant, relevant portions of the Indian Motor Tariff, touching upon the issues raised in the application, wherever possible and has also answered other queries. The AA, while informing the appellant that the information sought by him was in the nature of "interpretations" of the Tariff provisions which were not available in records, taken pains to answer most of the queries. The grievance of the appellant is that the reply is incomplete and misleading. Considering the fact that even though the CPIO/AA were not required to answer queries under the RTI Act, as the information sought by the appellant have been furnished, the appellant cannot complain of incomplete or misleading information.

(3.)ACCORDINGLY, the appeal is dismissed.