Section 235 in The Chhattisgarh Motor Vehicles Rules, 1994
235. Method of recording evidence.
- The Claims Tribunal shall on examination of a witness, proceed to make a brief memorandum of a substance of the evidence of such witness and such memorandum shall be written and signed by the Claims Tribunal and shall form part of the record :Provided that, if the Claims Tribunal is prevented from making such memorandum, it shall record the reason of its inability to do so and shall cause such memorandum to be made in writing from its 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 by word.
