Indian Divorce Act, 1869
27. Deserted wife may apply to court for protection
Any wife to whom section 4 of the Indian Succession Act, 186517,
(10 of 1865) does not apply, may, when deserted by her husband, present a
petition to the District Court or the High Court, at any time after such
desertion, for an order to protect any property which she may have acquired or
may acquire, and any property of which she may have become possessed or may
become possessed after such desertion, against her husband or his creditors, or
any person claiming under him.