Section 131 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
131. Return of documents:
(1)Applications for the return of documents filed in Court shall be made to the Court in which they were originally filed. If any document has been transmitted to any other Court, the former Court shall itself apply to such Court for the transmission of the document and shall return it to the applicant.(2)[] [ROC No. 6185/44-B1.] The Appellate Court shall retain copies of the Trial Court's judgment and decree as an adequate record of the judicial proceedings so long as the destruction rules prescribe the retention of Part I records and not return to the party under Rule 9 of Order XIII after the disposal of the appeal.
