SURAMPALLI BANGARAMMA Vs. SURAMPALLI BRAMHAZEE

JUDGEMENT

(1.) The question we are called upon to decide in this case is whether a wife who, without sufficient cause, leaves her husband and lives apart from him during his life-time forfeits her right of maintenance against his estate after his death.

(2.) It is undoubtedly the duty of a Hindu wife to live with her husband and under his protection, and if, without due cause, she leaves him and lives apart she cannot claim to be maintained by him.

(3.) There is, however, no authority for saying that after leaving him she has no right to return and live under his protection.