36. Suit against guardian where administration-bond was not taken
(1)Where a guardian appointed or declared by the Court has not given a bond as aforesaid, any person, with the leave of the Court, may, as next friend, at any time during the continuance of the minority of the ward, and upon such terms as aforesaid, institute a suit against the guardian, or, in case of his death,against his representative, for an account of what the guardian has received in respect of the property of the ward, and may recover in the suit, as trustee for the ward, such amount as may be found to be payable by the guardian or his representative, as the case may be.(2)The provisions of sub-section (1) shall, so far as they relate to a suit against a guardian, be subject to the provisions of section 440 of the [Code of Civil Procedure as amended by this Act, 1882 (14 of 1882)] [Now see Order 32, Rule 1 and 4(2), Civil Procedure Code, 1908 (5 of 1908).].
