Section 2 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
2. Definitions:
- In these rules, unless there is something repugnant to the subject or context,(a)"Address for service" means the place appointed by a party, or his Advocate, at which service of summons, notice or other process may be made on such party;(b)"Advocate" includes a pleader;(c)"Application" includes execution application, execution petition, and interlocutory application, whether written or oral;(d)"Code" means the Code of Civil Procedure, 1908 (5 of 1908) as amended from time to time;(e)"Execution Petition" means a petition to the court for the execution of any decree or order;(f)"Execution application" means an application to the court made in a pending execution petition, and includes an application for transfer, of a decree;(g)"First hearing" includes the hearing of a suit for settlement of issues and any adjournment therefor;(h)"High Court" means the High Court of Andhra Pradesh;(i)"Interim decree" means a decree declaring the rights and liabilities of the several parties and providing for the determination of the particular property or sum of money to be apportioned or paid to any party, or for otherwise giving effect to such declaration;(j)"interlocutory application" means an application to the court in any suit, appeal or proceeding already instituted in such court, other than a proceeding for execution of a decree or order;(k)"Original petition" means a petition whereby any proceeding other than a suit or appeal or proceeding in execution of a decree or order, is instituted in a court;(l)"Proceeding" includes all documents presented to dr filed in court by any party or Commissioner or other Officer of Court, other than documents produced as evidence;(m)"Verified" means verified in the manner provided by Order VI, Rule 15 of the Code;(n)"Other expressions" all other expressions used herein shall have the respective meanings prescribed by the Code or the General Clauses Act, 1897.
