TRIMBAK LAL Vs. CHATRIK VEERANNA

JUDGEMENT

(1.) I have had the advantage of reading the judgment prepared by my learned brother, Ranganatham Chetty J. and I agree with him.

(2.) I agree.

(3.) THE 5th defendant was impleaded as a proper party inasmuch as he and the plaintiff were jointly entitled to damages but the 5th defendant declined to join the plaintiff in filing the suit. The plaintiff's claim was limited to his own share of the damages.