Section 106 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
106. Framing of Issues:
- In framing of issues the Court shall proceed as follows:(1)Every material proposition of fact and every proposition of law, which is affirmed by the one side and denied by the other, shall be made the subject of a separate issue.(2)Every issue of fact shall be so framed as to indicate on whom the burden of proof lies.(3)Every issue of law shall be so framed as to indicate, either by a statement of admitted or alleged facts, or by reference to the pleadings or some documents mentioned therein, the precise question of law to be decided.(4)No proposition of fact which is not itself a material proposition but is relevant only as ending to prove a material proposition, shall be, made subject of an issue.(5)No question regarding admissibility of evidence shall be made subject of an issue.
