INAMUL HUSSAIN Vs. STATE BANK OF INDIA

JUDGEMENT

(1.) Heard Mr. R. Sarmah, learned counsel for the petitioner. Also heard Mr. W. Sarma, learned counsel for the respondent Nos. 2 and 3. No one appears for the respondent No.

(2.) The petitioner's case in brief is that he is having Account No. 31751752252 in the SBI, Gabharupathar Branch, Dibrugarh. On the other hand, the petitioner's wife is a member of a Self Help Group, (SHG) namely, Milonjyoti Atmo Sahayak Mahila Gut: Chengelibari, Sivasagar, which is having a savings bank account with the SBI, Sivasagar Branch, vide Account No. 01100050609.

(3.) The SHG, to which the petitioner's wife belongs, availed of a loan from SBI Sivasagar Branch and as it could not repay the said loan, the loan amount was liquidated by debiting the said amount form the petitioners account from the SBI, Gabharupathar Branch, Dibrugarh.