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State of Andhra Pradesh - Section

Section 95 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980

95. Numbering of witnesses:

(1)The witnesses examined for plaintiff or petitioner shall be numbered consecutively in the order in which they are examined and be referred to as P.W.1, P.W.2 and so on.
(2)Witnesses examined for defendant or opponent shall, similarly, be numbered as D.W.1, D.W.2 and so on.
(3)Where there are several plaintiffs or defendants, the witnesses called by each party shall not be numbered separately but continuously, as if all had been called by single plaintiff or defendant.
(4)Witnesses examined as Court witnesses shall be indicated as `C.W.' and be serially numbered in the order in which they are examined.