Section 215 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
215. Joint decree-holders:
- When an application is made by one or more of several joint decree-holders unless a written authority signed by the other decree-holder for the applicant to execute the decree and to receive the moneys or property recovered is filed in Court, the Court shall give notice of the order, if any, passed for the execution of the decree, to all the decree-holders who have not joined in the application; and may also, in its discretion, give notice of any application for payment out of Court, or delivery to the applicant, of any money, or property recovered in execution.
