Section 10 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
10. Names etc. of parties:
- The full name, residence, and description of each party, and if such is the case, the fact that any party uses or is used in a representative character, shall be set out at the beginning of the plaint, original petition, or memorandum of appeal, as in Form No. 5, and need not be repeated in the subsequent proceedings in the same suit, appeal or matter.
