Section 115 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
115. Marking of Exhibits:
(1)Exhibits admitted in evidence shall be marked as follows:(i)if filed by the plaintiff or one of several plaintiffs, with the capital letter `A' followed by a numeral Al, A2, A3 etc.;(ii)if filed by the defendant or one of several defendants with the capital letter 'B' followed by a numeral, B I , B2, 83- etc.;(iii)if Court exhibits with the capital letter 'C' followed by a numeral Cl, C2, C3 etc.;(iv)if third party exhibits, with the capital letter 'X' followed by a numeral Xl, X2, X3 etc.(2)The exhibits filed by the several plaintiffs or defendants shall be marked consecutively.(3)If in a proceeding subsequent to the trial of a suit or matter, further exhibits are admitted in evidence, they shall be marked in accordance with the above scheme with numbers consecutive to the number on the last Exhibit previously filed.
