Section 131(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)[] [ROC No. 6185/44-B1.] The Appellate Court shall retain copies of the Trial Court's judgment and decree as an adequate record of the judicial proceedings so long as the destruction rules prescribe the retention of Part I records and not return to the party under Rule 9 of Order XIII after the disposal of the appeal.
