Section 13(iii) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
(iii)Order II, rule 3 of the Code of civil Procedure only permits a plaintiff to unite in the same suit several causes of action against the same defendant or the same defendants jointly. It follows, therefore, that where the defendants are not jointly liable for the several sums which the plaintiff claims from each, or for other relief sought, the provisions of Order II, rule 3, cannot be applied and each distinct cause of action must form the subject of a separate suit. Several plaintiff having distinct causes of action against the same defendant or defendants cannot join in one suit.
