Securitisation and Reconstruction of Financial Assets and Enforcement of Security Interest Act, 2002 - ss. 13(4), 17 and 34 - Suit against proceedings initiated uls. 13(4) - lnvolving debt less C than Rs. 10 lakhs - Whether the suit is not maintainable in view of bar u!s. 34 or is it maintainable in view of s. 1 (4) of DRT Act which debars the jurisdiction of the Tribunal in respect of debts below Rs. JO lakhs - Held: The jurisdiction of civil court is barred in respect of action taken under the SARFAESl Act and the remedy available is before the Tribunal under DRT Act - As per s. I (4) of DRT Act, D provisions of DRT Act would not apply where the amount of debt is less than Rs. JO /akhs - But the aggrieved debtor cannot be left without any remedy - Therefore the provision uls. 1 (4) of DRT Act can be interpreted in such a manner which would not adversely affect legal remedy to a debtor - Bar uls. 1( 4) can be interpreted as E limited to the original jurisdiction of the Tribunal - Tribunal will have the jurisdiction to entertain the case in re~pect of proceedings under. the Act (where the amount involved is less than Rs. JO lakhs) in exercise of its appellate jurisdiction u/s. 17 - Recovery of Debts Due to Banks and Financial institutions Act, 1993 - s. 1 (4).