Section 5(a) in High Court of Andhra Pradesh Family Courts (Court) Rules, 2005
(a)All proceedings instituted before a Family Court shall be by way of petition as per Form No. 1 appended to these rules which should be duly verified by the petitioner. Interlocutory application in the proceeding to be instituted or already instituted shall be filed in Form No. 2 after being duly verified by the applicant. The petition in Form No. 1 or the Interlocutory Application in Form No. 2 can be in any language falling in Schedule VIII to the Constitution. A translated copy shall be affixed whenever it was sent to different States.
