Section 121(1) in The Jammu and Kashmir Panchayati Raj Rules, 1996
(1)The Panchayati Adalat shall add as parties to a suit any person whose presence as such party it considers necessary for a proper decision thereof, and the suit shall be tried as between the parties whose names are so added :Provided that when any party is added, notice shall be given to him and he shall be given an opportunity of appearing before the trial of suit is proceeded with.
