UDAY UMESH LALIT, J. - (1.) Heard.
(2.) We do not find any ground to interfere with the impugned order.
(3.) The High court rightly held that once there is breach of condition of policy, the liability cannot be fastened on the insurer. The High Court had relied upon decisions of this Court in National Insurance Company Limited v. Challa Bharathamma and Others, (2004) 8 SCC 517, New India Assurance Company Limited v. Asha Rani and Ors., (2003) 2 SCC 223 and National Insurance Company Limited v. Nicolleta Rohtagi and Ors., (2002) 7 SCC 456.;