DAKSHINA RANJAN GHOSE Vs. OMAR CHAND OSWAL

JUDGEMENT

(1.) This is a second appeal by the defendant from the judgment of the learned Second Subordinate Judge of Mymensingh.

(2.) The suit was brought by one Omar Chand Oswal, who was a trader of the Dharmakura Bazar against the Sub-Inspector of Police of the Islampur Thana, to recover the sum of Rs. 75 which, it was alleged, the defendant had extorted from the plaintiff by placing the plaintiff under a wrongful arrest and taking him to the Thana and detaining him there for more than an hour.

(3.) There was a further claim for Rs. 50 which was claimed as damages for the alleged wrongful arrest.