Section 9(2) in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
(2)Cause title of memorandum of appeal:A memorandum of appeal shall be headed with a cause-title setting out the names of the courts to and from which the appeal is brought, the names of the parties, separately numbered and described as appellants and respondents, and also the full cause title of the suit or matter in the lower court, as in Form No. 2.
