Section 4(5) in The Armed Forces Tribunal (Procedure) Rules, 2008
(5)Notwithstanding anything contained in sub-rules (1) to (3), the Tribunal may permit more than one person, other than the person serving in the regular Army, Navy or Air Force to join together and file a single application if it is satisfied, having regard to the cause of action and the nature of relief prayed for, that they have a common interest in the matter: Provided that all affected persons are impleaded as parties and they join together to file such an application, when they are likely to be affected by the decision in the case.
