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Judgment
Panchapakesa Ayyar, J.
Deliberate attribution of immorality falsely to a wife will certainly fall under the definition of legal cruelty and entitle a wife to live separately from
such a husband and claim separate maintenance. Chanakya, the great Prime Minister of the Mauryas, has proclaimed this more than 2200 years
ago in his Artha Sastra. In India, this kind of thing has always been considered legal cruelty though not small beatings of wife, cessation of conjugal
relations with her for long periods of Deeksha etc. So the petitioner was certainly entitled to live separately from the respondent and claim separate
maintenance from him. On the evidence I fix the quantum of maintenance at ten rupees a month payable from the date of the filing of the petition in
the lower Court by the petitioner.