Pandrang Row, J.

[1] This is an appeal from the order of the District Judge of South Malabar dated 20th October 1932, in A.S. No. 507 of 1931 allowing the appeal with costs. The appeal was preferred by one Ammu from the order of the District Munsif of Ponnani dated 18th June 1931, in E.A. No. 1658 of 1930 in O.S. No. 50 of 1927. Ammu was the mortgagee from the original kanom tenant Moidu and he instituted a suit on the mortgage (O.S. No. 50 of 1927), and brought the mortgaged property to sale and purchased it himself. Delivery was obstructed by several persons and one of them is the appellant here. The present appeal relates to a portion of the mortgaged property., The appellant obtained his title from one Gopala Menon who in turn got it in Court sale of the rights of one Karunakara Menon who had obtained an assignment from the widow of Moidu acting on her own behalf and also as guardian of her minor children under Ex. E. The District Munsif dismissed the petition of Ammu, that is respondent 1, on the ground that, after the execution of a rent deed jointly by Moidu and his wife Dayamma, the original separate holdings came to an end and a new joint holding came into existence, and that therefore Moidu had no complete title of the property mortgaged by him to Ammu. This view was dissented from by the District Judge who found that the execution of the joint rent deed did not have this necessary result in law and that the circumstances of the case showed that no such change in the nature of the original tenancies was intended to be effected..

[2] It is contended in this appeal that the view of the learned District Judge is wrong; and reliance is placed on certain observations in Manavedan Thirumalapad v. Parry & Co. AIR 1925 Mad 1277 , [LQ/MadHC/1925/122] but these observations do not really support the contention. The fiction of an implied surrender whenever a fresh lease is granted is not part of the law of this country and there is no justification for the importation of the fiction in a case of this kind where it is clear that the parties could never have intended to put an end to the original tenancies by merely executing a rent deed jointly in favour of the jenmi in respect of the properties included in both the original tenancies. As observed by the learned District Judge, where the landlord is not willing to accept separate rent deeds from tenants who have acquired individual rights to separate plots in the holding, they have no option but to execute a joint rent deed and such execution of a joint rent deed does not necessarily, and should not necessarily, lead to the inference that the; parties who executed the joint rent deed intended to put an end to their separate rights. The appeal therefore fails on the main ground urged.

[3] It is however contended that the amount of the compensation for improvements to which the appellant is entitled should have been ascertained and such compensation awarded to him before the obstruction was ordered to be removed. It is seen from the Munsifs judgment that what was sold in execution of the decree to Ammu was only the right of the executant Moidu and it was definitely stated before the sale that the improvements belonging to his assignees cannot now be sold in the absence of any allegation in the plaint that such improvements are also liable as accretions to the mortgaged property. It is clear therefore that there was no decision either in the judgment in O.S. Ho. 50 of 1927 or in the proceedings in execution of that decree that the . improvement, if any, made by the appellant who is one of the assignees of a portion of the property was an accretion to the mortgaged property and as such liable for the claim in O.S. No. 50 of 1927. As there was no decision In the affirmative in favour of the plaintiff in that suit, it must be held that these improvements, if any, are not liable for the claim in that suit. There must therefore be an enquiry by the first Court as to the value of the improvements, if any, made subsequent to the date of Ex. E, in the portion of the property assigned under ,that document (i. e., the property in the A schedule) and the value of such improvements, if any, must be paid by respondent 1 to the appellant before the obstruction is actually removed.

[4] As the appeal fails for the most part and the claim for compensation for improvements is a comparatively minor matter the appellant will not have his costs of this appeal.