PREMANAND NAIK Vs. FABRICA DE MANDUR CHURCH

JUDGEMENT

(1.) Introduction:.

(2.) Facts:. Has the petitioner established any grounds for this Court to interfere under Article 227 of the Constitution with, what seems to be, concurrent findings of facts?

(3.) Petitioner Premanand Naik claims to be a tenant; the respondent is a charitable society-a church. The Church owns 61,550 sq. meters of cashew grove in Dongri Village. As a matter of history, the state of Goa was under Portuguese rule until 1961, when it was liberated. According to Premanand, in 1955, before liberation, his adoptive father Putu Bozo Naik leased the cashew grove from the Church. As Bozo Naik was without children, he adopted Premanand, his cousin's son, in July 1959.