Section 39(3) in The Hyderabad Court of Wards Act, 1350 F
(3)Subject to the provisions of sub-section (2) nothing contained in this section shall preclude any claimant from instituting or containing any suit in a Civil Court in respect of any claim against a ward or his property, whether such claim is allowed or disallowed by the Court :Provided that, where a suit instituted no decision made under this section shall be used as against the defendant :Provided further that, where the claimant has failed to notify his claim under section 36, no suit or proceeding in respect of such claim shall be maintainable unless the plaintiff satisfies the Civil Court that there was reasonable and sufficient cause for not notifying his claim.
