M.C.SHARMA,J. - (1.) This appeal has been filed by the U.P. State Road Transport Corporation against the judgment and award passed by the Tribunal. Brief facts of the case are that the claimant filed the claim petitions before the Tribunal with regard to an accident, which is said to have taken place on 25.10.2007, in which the claimant sustained injuries. Thereafter notices were issued; reply was filed; certain issues were framed and after hearing all the parties, the learned Tribunal passed the aforesaid impugned judgment and award dated 12.5.2009, decreeing an amount of Rs. 40,000/- as compensation in favour of claimant.
(2.) Being aggrieved by the aforesaid judgment and award passed by the Tribunal these two appeals have been filed by the U.P. State Road Transport Corporation.
(3.) Learned counsel for the appellant has contended that the Tribunal has committed error while passing the award not taking into consideration the oral as well as documentary evidence available on record. He has further contended that the claimant failed to produce the disability certificate and in absence of disability certificate, the Tribunal awarded the excessive amount of compensation. Hence, the impugned judgment and award passed by the Tribunal should be quashed and set-aside.;