Section 118(10) in Delhi Motor Vehicles Rules, 1993
(10)Method of Recording Evidence. - The Claims Tribunal shall, as examination of witness proceeds, make a brief memorandum of such 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 records, provided that evidence of any medical witness shall be taken down as nearly as may word for word.
