Supreme Court Recognises Homemakers’ Unpaid Work; Creates ‘Loss of Domestic Care’ Compensation Head

loss of domestic care compensation homemakers

The Supreme Court has recognised homemakers as “Nation Builders” and introduced a new compensation head, “Loss of Domestic Care”, in motor accident claims. The Court fixed a notional monthly income of ₹30,000 for homemakers and enhanced compensation in the case from ₹8.43 lakh to ₹62.77 lakh.

Read full report: SC Creates Head Loss of Domestic Care Compensation for Homemakers | SCC Times

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