Rajesh Kumar, J. - (1.) Heard the appellant-in-person and learned counsel for the respondent wife.
(2.) The present appeal has been filed by the husband-appellant/plaintiff against the Judgment dated 05.10.2018 and Decree of dismissal dated 28.11.2018 passed in Original Suit No.174 of 2016 by the learned Principal Judge, Family Court, Giridih.
(3.) The suit has been instituted by the husband for divorce under Section 13 of the Hindu Marriage Act, 1955 on the ground of cruelty, desertion and mental incapacity of the respondent-wife.;