As per the case facts the appellant held a Marine Hull Insurance Policy for a sea vessel A claim under this policy was denied by the National Consumer Disputes Redressal ... Commission NCDRC prompting the appellant to appeal to the Supreme Court The question arose whether the warranty of seaworthiness a crucial condition in marine insurance had been breached thereby invalidating the insurance claim Finally the Supreme Court concluded that the appellant failed to demonstrate that the warranty regarding the vessel's classification had not been violated Upholding the NCDRC's findings the Supreme Court dismissed the appeal affirming that the breach of warranty was a valid reason for denying the claim irrespective of the vessel's condition at the time of the incident