Section 13(ii) in Standing Order No. 2 Of The Financial Commissioner Himachal Pradesh
(ii)Similarly, it should appear in the plaint that the rights to the relief claimed exists against all the defendants either jointly or severally or in the alternative in respect of the subject-matter in dispute. If the cause for suing one defendant is different from that for suing another plaint should be returned for amendment on the ground that the plaintiff has joined causes of action which ought not to be joined in the same suit. Different causes of section against different defendants or groups of defendants cannot be brought into one suit. Under Order 1, rule 5, however, it is not necessary that every defendant should be interested as to all the relief claimed in any suit against him.
