99. No decree to be reversed or modified for error or irregularity not affecting merits or jurisdiction .-
No decree shall be reversed or substantially varied, nor shall any case be remanded, in appeal on account of any misjoinder [or non-joinder] of parties or causes of action or any error, defect or irregularity in any proceedings in the suit, not affecting the merits of the case or the jurisdiction of the Court:Provided that nothing in this section shall apply to non-joinder of a necessary party.] [Inserted by the Code of Civil Procedure (Amendment) Act, 1976, Section 35 (w.e.f. 1.2.1977).]
