(1.) This appeal has been filed challenging the judgment and decree dtd. 26/2/2019 (decree signed on 6/3/2019) passed by learned District Judge I, Jamtara dismissing Civil Appeal No.14 of 2017 and confirming the judgement and decree dtd. 31/3/2017 (decree signed on 11/4/2017) passed by learned Civil Judge (Senior Division) I, Jamtara in Title Suit No.9 of 2009. The appellant was the defendant no.1 in Title Suit No.9 of 2009.
(2.) This appeal has been admitted for hearing on the following substantial questions of law:
(3.) Case of the plaintiff