Section 229 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
229. Transmission of money payable in satisfaction of decree:
- Unless it appears to the Court that the personal attendance of the party is necessary, money payable in satisfaction of a decree order may be transmitted to the Court by postal money order or in Government currency notes. In such cases, the payer shall, before transmitting the money, send to the Court, in a pre-paid registered cover, a lodgment schedule in the form prescribed by Rule 225 and stating the manner in which the money is to be sent.Note: - Suitor's moneys which have been placed in Civil Court deposit held by Courts in trust in all cases can be invested only in securities specified in Section 20 of the Trust Act. Amounts upto Rs. 3,000 may also be deposited in the Post Office Savings Bank.(H.C.P. DIS. - 88 OF 1943)[230. Payment by way of crossed cheques: - In all cases where money is payable to a party and cheque petitions are ordered in favour of such party or parties at any stage of the proceedings in the Court or while interlocutory orders are passed by the original Court, or while implementing orders of appellate or revisional Courts, the money so payable shall be paid by drawing a crossed cheque [Account payee] in the name of the party or parties to whom the money is payable or the lawful guardian, in case the payee is a minor, upon proper identification of the said party in such manner as the Court may think fit and in such cases the lodgment schedule shall be endorsed with an order for payment to the person or persons so entitled, in the manner prescribed above, signed by the Judge and with an acknowledgement of receipt, signed by the payee or payees and satisfaction pro-tanto of the decree or order, if any, in pursuance of which money is paid shall be entered-up] [Substituted by ROC No. 241/SO/84, Published. in Andhra.Pradesh. Gazette. R.S. to Pt. II (Ext.) Dated 8-1-1987. ].
