Section 209(1) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(1)Except when made under Order XXI, Rule 11(1) of the Code, an application for execution of a decree shall be by petition and, in addition to the particulars set forth in Order XXI, Rule 11(2) of the Code, shall be headed with the cause title of the suit and separately numbered in each suit.
