Section 13(iv) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
(iv)The general rule to be observed is that while no suit may be defeated by mere mis-joinder of parties and the rights of the parties actually before the court may always be disposed of, distinct causes of action can only be joined in one suit where the parties are identical and only subject to the provisions of Order II, rules 4 and 5 and section 15 to 25 of the Code of Civil Procedure.
