PEARY MOHAN DAS Vs. DWESTON

JUDGEMENT

(1.) This is a suit to recover damages resulting from an alleged conspiracy.

(2.) The present suit is one of five analogous suits brought against the present defendants arising out of a criminal case which was commonly known as the Midnapore Bomb conspiracy Case. The Emperor v. Santosh Chunder Dass 13 C.W.N. 861 : 9 C.L.J. 663 : 2 Ind. Cas. 681 : 10 Cr.L.J. 125.

(3.) The plaintiff, Peary Mohan Das, is about 68 years of age. He appeared to me to be older. He was formerly in Government service as a Sub-Registrar of deeds--but in the year 1884 his services were dispensed with owing to his having returned to the person presenting the same a deed which was believed to be forged.