B.N.CHATURVEDI, J. - (1.) Aggrieved by an order dated 11.7.2001 of the learned Additional District Judge dismissing the appellants' first appeal against ex parte decree dated 6.3.2000 in a suit for recovery of possession filed by the respondent, the appellants have come up in second appeal.
(2.) Vide order dated 22.11.2005, while admitting the appeal, following substantial question of law was formulated: ?Whether the trial court or the appellate court could shut out the three compromise documents entered into between the parties during or about the period when specifically adjournments for compromise were given and whether abruptly proceeding ex parte against defendant has resulted in decision without referring to material evidence??
(3.) I have heard arguments on either side.;