Section 213 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
213. Determination of question arising in execution of Decree:
- If any question arises for the determination of the Court executing a decree. the same shall be heard and determined upon the hearing of the petition, or an application made therein, and, if evidence is taken orally, the Court shall record the evidence of the witness, and mark all exhibits admitted in evidence, in accordance with Order XVIII, Rules 4 and 9 to the Code. The Court shall, in any case record its judgment and draw up its order in the same manner as upon the hearing of a suit.
