Section 53(1) in Tamil Nadu Court of Wards Act, 1902
(1)When any question arises as between two or more wards of such a nature that an adjudication upon it by a Civil Court is expedient, it shall be lawful for the Court of Wards, acting through the Collector of the district in which a case might have been stated for the opinion of the Civil Court with regard to such matter under section 527 of the Code of Civil Procedure, to file in the Civil Court having jurisdiction, a statement containing the point or points for determination.
