M.M.S. Bedi, J. - (1.) Vide impugned order the petitioner has been directed to pay maintenance under Section 125 Cr.P.C. @ Rs. 3000/- per month each to wife and his son respectively from the date of the petition.
(2.) Counsel for the petitioner has vehemently urged that no evidence has been produced by the respondent-wife on the record to establish the income of the petitioner.
(3.) Counsel for the petitioner has urged that the petitioner is absolutely unemployed and not earning anything whereas respondent-wife has admitted that she is capable of earning.;