(1.) THOUGH this matter is listed for admission, with the consent of the learned counsel for the respective parties, as records have also been received, it is taken up for final disposal.
(2.) THIS appeal by the claimants is directed against judgment and award dated 21.01.2010 passed in MVC No. 161/2009 by the Civil Judge (Senior Division) and MACT-IX, Harapanahalli dismissing the claim petition filed by the claimants under Section 166 of the Motor Vehicles Act on the ground that the claimants have failed to prove actionable negligence by not examining the relevant witnesses.
(3.) THE deceased was their sole bread earner. THEy have no other source of income. THEy have been subjected to deep mental shock and agony on account of the untimely death of the deceased in the impugned accident. Accordingly, they sought for grant of compensation from the respondents.