Section 337(5) in The West Bengal Motor Vehicles Rules, 1989
(5)Method of recording evidence. - The Claims Tribunal shall, as examination of witnesses proceeds, make a brief memorandum of the substance of the evidence of each witness and such memorandum shall be written and signed by the members of the Claims Tribunal and shall form part of the record :Provided that if any member or the Chairman is prevented from making such memorandum, he shall record the reason of his inability to do so and shall cause such memorandum to be made in writing from his dictation and shall sign the same and such memorandum shall form part of the record :Provided further that the evidence of any medical witness shall be taken down, as nearly as may be, word for word.
