Section 27 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
27. Adding plaintiff or next friend:
- If an application is made to add any person as plaintiff, or as the next friend of a plaintiff, he shall either appear in person, in which case his consent to be so added shall be recorded by the Judge in writing or a written consent thereto signed by him, and authenticated by a person authorized to take affidavits shall be filed in Court.
