Section 28 in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
28. Memorandum of Evidence.
- The Court shall record only the substance of what the witness deposes and prepare a memorandum accordingly, which shall be read and explained to the witness and the memorandum of the said substance recorded by the Court shall be signed by the witness and the presiding officer of the Court and shall form part of the record. The evidence taken on affidavit, if any, shall also form part of the record of the Court.The judgment shall contain a concise statement of the case, the point for determination, the decision thereon and the reasons for such decision.If any particular mode of recording of evidence is prescribed under the special acts referred to in Rule 5(d) they shall be followed.
