Section 174 in Andhra Pradesh Civil Rules of Practice and Circular Orders, 1980
174. Placing guardian in funds:
- When a guardian ad-litem of a defendant, who is a minor, or a person under disability, is appointed, and it is made to appear to the Court that the guardian is not in possession of any or sufficient funds for the conduct of the suit on behalf of the said defendant and that the defendant will be prejudiced in his defence thereby, the Court may, from time to time, order the plaintiff to pay through or in the presence of the Court moneys to the guardian for the purpose of his defence, and all moneys so paid shall form part of the costs of the plaintiff in the suit, the order may be made conditional upon the guardian filing in Court his accounts of the money so received by him.B - Partnership Suits
