ORIENTAL INSURANCE CO. LTD. Vs. SHAMSHER SINGH

JUDGEMENT

(1.) CONTRIBUTION of a housewife is seldom recognised. Her contribution to the family is taken for granted. A housewife renders service to children; relations of the husband and depending upon the geographical region in which she is brought up, she has to work and raise financial resources. Unmindful of her personal comforts, she toils in the house and toils in the fields. As the services rendered by her are gratuitous, therefore, the appellant Insurance Company submits that these are of no consequence for determining the quantum of dependency when she suffers an injury or when she suffers a fatal injury and when claims are made by the husband or by other heirs. Fortunately the judicial precedents have to a great extent taken care of this aspect.

(2.) THE issues involved in these two appeals are common and are being disposed of by this common judgment.

(3.) TWO appeals have been preferred. One has been filed by the Insurance Company and other is in the nature of cross-appeal. The claimants seek enhancement of the compensation.