MOHAMMAD ATIKUREHMAN Vs. MOHMMAD HIFZUREHMAN

JUDGEMENT

(1.) In this miscellaneous appeal, challenge is levied to the judgment dated 06.01.2015 of the Seventh Additional District Judge, Raipur District Raipur, Chhattisgarh in Civil Appeal No. 30/2014 whereby and whereunder she set aside the order dated 03.02.2014 and remanded the case whereby the trial Court (the Sixth Civil Judge, Class II) in Civil Suit No. 191A/2013 rejected the plaint filed by respondent No. 1-plaintiff.

(2.) In brief, the case of respondent No. 1 is that the appellant defendant No. 1 is his son. He had filed an application on 006.1978 for allotment of shop in wholesale cloth market, Devendranagar at Raipur in the name of appellant. Respondent No. 2 had alloted parcel of the land No. J86 and lease was registered on 29.05.1981 in the name of appellant. At that time, appellant was minor. On that land he constructed three shops on ground floor and two shops on first floor. He is the owner of aforesaid five shops. Appellant is threatening that he will transfer the aforesaid shops.

(3.) Appellant had not filed written statement.