Section 375(4) in Rules of the High Court of Judicature for Rajasthan, 1952
(4)[ An application by more than one person shall not be entertained except when the relief claimed is founded on the same cause of action] [Substituted by No. 6/SRO, dated 9-10-1964; published in Rajasthan Gazette part I-C, dated 3-12-64.].
