### Judicial Recognition of Homemakers as Nation Builders and Mandating Compensation for Loss of Domestic Care

The deceased, a homemaker and wife of the first appellant, died in a motor vehicle accident on November 25, 2001, caused by the respondent's rash and negligent driving

The Motor Accident Claims Tribunal (MACT) awarded ₹2,42,000/- in 2003

On appeal, the High Court of Punjab & Haryana enhanced the compensation to ₹8,43,400/- in 2024, after a 20-year pendency partly caused by a 2011 fire that destroyed case records

Dissatisfied with the quantum and the systemic delay, the claimants approached the Supreme Court

The Court relied on the principles of "just and fair compensation" under the Motor Vehicles Act, 1988

It applied the multiplier method and consortium rates established in National Insurance Co. Ltd. v. Pranay Sethi

Regarding the valuation of homemakers, it expanded upon Lata Wadhwa v. State of Bihar, which recognized housewives' services in monetary terms

Arun Kumar Agrawal v. National Insurance Co. Ltd., which emphasized that a homemaker/mother’s selfless service cannot be equated to a mere housekeeper

It also integrated findings from the Ministry of Statistics’ "Time Use in India-2019" report to recognize the economic value of unpaid care work

The Court critiqued the systematic undervaluing of homemakers, characterising them as "Nation Builders" whose labor supports the entire economic human capital of the country

It found that traditional "notional income" calculations are overly conservative and fail to account for the multifaceted managerial, emotional, and social roles women perform

The Bench observed that while "consortium" under Pranay Sethi covers emotional loss, it does not address the economic vacuum left by the loss of domestic management

Furthermore, the Court analyzed 123 recent cases to highlight a "regular feature" of 6–8 year delays in MACT adjudications, which contradicts the "beneficial" intent of the statute

To bridge the valuation gap, the Court introduced a new pecuniary head to capture the economic impact of domestic labor

It introduced the head of "Loss of Domestic Care" with a base monthly sum of ₹30,000 (standardized for cases where all domestic roles are met), to be revised by 10% every three years

The Court issued administrative directions to all High Courts to prioritize appeals pending over four years and mandated that Tribunals record reasons for not adopting summary procedures

Finally, it directed that the term "homemaker" be recognized as "Nation Builder" in future judicial discourse