Section 146 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
146. Form of particulars of claim:
- The particulars of the claim to be inserted in the register of civil suits, and in the decree or order, shall follow as far as possible the form of concise statement given in Form No. 25 and shall contain the amount or value of the claim and the date when the cause of action accrued.
