SHER KHAN Vs. CANTONMENT BOARD

JUDGEMENT

(1.) This is an appeal against the order dated 9.9.1998 passed by District Forum, Almora in Case No.17/97.

(2.) We have heard learned Counsel for the appellant. The facts of the case in brief are : that the appellant applied for allotment of two shops, but only one shop was allotted to him and the rest of the money was refunded by means of cheque which was encashed by the appellant.

(3.) The District Forum, after considering the facts, came to the conclusion that there was no agreement/contract or promise by the respondent for allotment of two shops to the appellant.