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.
