Section 172 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
172. Plaint or original petition on behalf of minor:
- When a plaint or original petition is presented by a person as the next friend of a plaintiff who is a minor or under disability, he shall at the same time file an affidavit by some disinterested person that he has no interest, direct or indirect the subject-matter of the suit or matter, adverse to that of the plaintiff that he is defendant or respondent in the suit or matter, and that he is a fit and proper person to act as next friend.
