Section 13 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
13. When application is made by defendant:
- If the application is made by a defendant, notice thereof shall be given to all parties to the suit; ' and if permission is granted, the plaint shall be amended by inserting a statement that the defendant is with the leave of the Court, sued as the representative of all persons interested in the subject-matter of the suit.
