(1.) THE claimants in MACC No.52 of 2005 in the Motor Accidents Claims Tribunal, South 24 -Parganas are the appellants.
(2.) THEY are aggrieved by the award of the claims tribunal dated August 20,2009.
(3.) THE appellants are the wife and four children of one Naba Kumar Bag. They filed an application in the claims tribunal claiming fault liability compensation. Their case was this. Naba Kumar working as an embroider and earning Rs. 3,000 per month was killed in an accident on July 24,2005. The accident happened due to rash and negligent driving of an ambulance No.WB -26 -TC -115. There was in force a policy issued by the insurance company in relation to the use of the vehicle. Hence the owner of the vehicle and the insurance company became liable to pay them '2.8 lakh compensation with costs and interest.