(1.) The petitioners are the joint Account holders in respect of SB A/c No.5-210601-009 with the opposite party.
(2.) That the statement submitted by the opposite party for the period from 1.1.1990 to 31.3.190 wherein a deduction of Rs.9,945/- was shown in the said account and on enquiry by the opposite party, it transpired that the said amount was deducted from the account of the petitioners for payment of alleged taxes demanded by Tax Recovery Officer of the Income Tax Department.
(3.) It is alleged that no copy of the said order issued by the Tax Recovery Officer, Income Tax Department was handed over to the petitioners.