Section 294(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(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.
