JYOTI PROKASH NANDI Vs. JHOWMULL JOHURRY

JUDGEMENT

(1.) This is a suit brought by the plaintiffs against the defendants to recover damages for a conspiracy in forming a combination of all intending bidders to avoid all competition at an auction of certain jewellery held at Burdwan on the 9 April 1907.

(2.) The plaint alleges that the combination was "illegal and fraudulent, "an artifice" and so forth.

(3.) The question has first been argued before me whether or not the plaint discloses a cause of action.