As per the case facts the High Court partially allowed an appeal against a Family Court order concerning child custody operating under an unsubstantiated assumption of parental alienation The reason ... for the appeal to the Supreme Court was to challenge the High Court's interference with the Family Court's custody order particularly its reliance on an unproven claim of parental alienation The question arose whether the High Court was correct and justified in altering the Family Court's order granting custody of the minor children to the appellant especially in the absence of any identified alienating behavior Finally the Supreme Court allowed the appeal and set aside the High Court's order concluding that the High Court was neither correct nor justified in interfering with the Family Court's well-reasoned decision to grant custody to the appellant The custody of the minor children was to remain with the appellant subject to the respondent's visitation rights as originally granted by the Family Court Vivek Singh Supra is a relevant precedent