SHIVASHANKREPPA Vs. SHIVABASAPPA

JUDGEMENT

(1.) A suit for partition was filed by Shivabasappa-- respondent No.1 herein. After contest, the said suit was dismissed.

(2.) As against the dismissal, an appeal was preferred by Shivabasappa. In the appeal, the Appellate Court noticed that the suit for a partition has been filed without impleading all the necessary parties and therefore, it proceeded to set aside the judgment and decree of the Trial Court and remanded the matter to the Trial Court to afford an opportunity to Shivabasappa to implead all the necessary parties, as observed in its judgment, and thereafter to dispose off the same in accordance with law.

(3.) It is against this judgment of remand, the present second appeal has been filed.