LAWS(KAR)-2022-9-275

K.THIMMA REDDY Vs. BASAMMA

Decided On September 21, 2022
K.Thimma Reddy Appellant
V/S
BASAMMA Respondents

JUDGEMENT

(1.) Heard the appellant counsel and perused the impugned order, wherein the first appellate Court remanded the matter to implead necessary parties as well as the properties in the proceedings and decide the case and the same is questioned before this Court.

(2.) When the first appellate Court comes to the conclusion that, necessary parties are not arrayed as parties and the other parties have not been included in the suit and taking note of the said fact remanded the matter by setting aside the order passed by the trial Court.

(3.) When such being the case, I do not find any ground to interfere with the finding of the first appellate Court in remanding the matter and to entertain the Miscellaneous Second Appeal and hence, I do not find any merit in the appeal and accordingly, the appeal is dismissed.