No decree shall be reversed or “substantially varied, nor shall any case be remanded in appeal on account of any mis joinder 1[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.
2[Provided that nothing in this section shall apply to non-joinder of a necessary party.]
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1. Substituted by Act 104 of 1976, section 34, for certain words (w.e.f. 1-2-1977).
2. Inserted by Act 18 of 1928, section 2 and schedule I.
