- (1.) Heard learned Counsel for the appellant.
(2.) Raj Kumar Pal-appellant has preferred the instant First Appeal, under Section-19 of the Family Courts Act, against the judgment and order dated 25.05.2017 passed by learned Additional District Judge/Family Judge (Fast Track Court-2), Sultanpur in Regular Suit/Case No. 191 of 2012 (Raj Kumar Pal v. Smt. Urmila) , whereby suit for divorce filed by the appellant under section 13 of the Hindu Marriage Act has been dismissed on the ground that the appellant (husband) has failed to establish that Smt. Urmila respondent (wife) is suffering with with mental illness or any other ground for divorce.
(3.) We have examined the submission of learned Counsel for the appellant and perused the record.;