Section 294 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
294. Presentation of and particulars to be stated in Caveat:
(1)Every caveat shall be lodged with the Presiding Officer of the Court along with an affidavit by the Caveator either personally or by his advocate. The caveat shall state the name, place or abode, description, occupation and the address for the service on the caveator and where he is represented by an advocate the name and full address of the advocate. Such address for service must be within the local limits of the jurisdiction of the Court and shall hold good in all subsequent stages of the proceedings.(2)In addition to the particulars mentioned in sub-rule (1), the caveat shall state the following particulars:(i)name, description, place of residence and full address of the person by whom an application has been or is expected to be made;(ii)full particulars of the claim or the subject matter in respect of which an application is expected to be made in a suit or proceeding, and the nature of relief likely to be sought. If an application has been made, particulars of the application and the suit or proceedings;(iii)where the subject matter is immovable property, description of the property sufficient to identify it.
