Section 4 in Andhra Pradesh Arbitration Rules, 2000
4.
(1)Every application under Sections 8, 9,14,27,34, 39 and 43of the Act shall be duly signed and verified in the manner prescribed by order VI, Rules 14 and 15 of the Code of Civil Procedure, 1908. It shall be divided into paragraphs, numbered consecutively and shall contain the name, description and place of residence of the parties. It shall state the provision of law under which it is filed and contain a statement in concise form -(a)of the material facts constituting cause of action;(b)of facts showing that the Court to which the application is presented has jurisdiction;(c)relief asked for; and(d)names and addresses of the persons liable to be affected by the application.Provided that where a party, by reason of absence or for any other reason, is unable to sign and verily the same, it may be signed and verified by any person duly authorized by him in this behalf and is proved to the satisfaction of the Court to be acquainted with the facts of the case.(2)A certified copy of the arbitration agreement and certified copies of the relevant documents shall be annexed to every such application.(3)An application filed under Section 34 shall be accompanied by, besides certified copies of relevant material documents, a signed copy of the award.(i)The arbitrator/arbitrators who made such award shall also be joined as respondent/respondents to the applications; and(ii)If it is deemed necessary, the Court may, subject to the provisions of Section 39 (2) of the Act, direct the arbitrator/arbitrators to file the original award along with all connected material documents including the minutes of the arbitral proceedings, if any, into the Court.
