Section 16(3) in The Bombay Court of Wards Act, 1905
(3)Subject to the provisions of sub-section (2), nothing in this section shall be construed to bar the institution of a suit in a Civil Court for the recovery of a claim against a Government ward or his property which has been duly submitted to the Court of Wards:Provided that no decision of the Court of Wards under this section shall be proved in any such suit as against the defendant.
