27. Deserted wife may apply to Court for protection.- Any wife to whom section 4 of the Indian Succession Act, 18651[ (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.