Section 9(2) in The Succession Certificate Act, 1977
(2)The Court may, on application made by petition and on cause shown to its satisfaction, and upon such terms as to security, or providing that the money received be paid into Court, or otherwise, as the Court thinks fit, assign the bond or other security to some proper person, and that person shall thereupon be entitled to sue thereon in his own name as if it had been originally given to him instead of to the Judge of the Court, and to recover as trustee for all persons interested, such amount as may be recoverable thereunder.
