Section 15(3) in The Central Provinces Court of Wards Act, 1899
(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 submitted to and received by 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.
