RANJANBEN ANILKUMAR KANERIA Vs. ANILKUMAR VITTHALBHAI KANERIA

JUDGEMENT

(1.) The appellant - injured lady has challenged the judgment and award dtd. 30/7/2019 passed by the MACT (Aux), Gondal in MACP no.52 of 2013.

(2.) The appellant has raised a ground that the income has not been considered in accordance to the observations of the Hon'ble Apex Court to appreciate the duties of a housewife and further a ground has been raised that amount under the head of pain, shock and suffering is not in accordance to the injuries and the disability sustained by the claimant.

(3.) Learned advocate Mr. Nishit Bhalodi stated that the services rendered by the housewife has to be given a broad meaning and should be adequately compensated and her work should not be equated with that of a labourer, but should be placed on a higher pedestal since the service of a housewife develops a family which starts from the minor and other members who would be dependent on her household services.