Section 310(h) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(h)(i)No Next friend or guardian for the plaintiff/defendant, shall, without the leave of the Court, expressly recorded in the proceedings of the Court, opt for any one of the modes of alternative dispute resolution and shall not enter in to any settlement on behalf of a minor or person under disability with reference to the suit in which he acts as mere friend or guardian.(ii)Where an application is made to the Court for leave to enter into a settlement initiated into the alternative dispute resolution proceedings on behalf of a minor or other person under disability and such minor or other person under disability is represented by Counsel or pleader, the counsel or pleader shall file a certificate along with the said application to the effect that the settlement is, in his opinion, for the benefit of the minor or other person under disability. The decree of the Court based on the settlement to which the minor or other person under disability is a party, shall refer to the sanction of the Court thereto and shall set out the terms of the settlement.
