Delhi High Court Summons Priya Sachdev Kapur in Sunjay Kapur Estate Row: Mother Rani Kapur Alleges Fraudulent Family Trust
Court Issues Summons to Priya Kapur and 22 Others in Trust Dispute
Rani Kapur Claims She Was Deprived of Estate Through Fraudulent Means
By Our Legal Reporter
New Delhi: January 29, 2026:
The Delhi High Court has stepped into a bitter family dispute involving the estate of late industrialist Sunjay Kapur, former Chairman of Sona Comstar. His mother, Rani Kapur, has alleged that a family trust bearing her name was fraudulently created when she was unwell, effectively stripping her of her estate. The Court has now summoned Priya Sachdev Kapur, Sunjay’s wife, and 22 other respondents, including actress Karisma Kapoor’s children, who are beneficiaries of the disputed trust.
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This case highlights the complexities of inheritance battles in India’s elite families and raises important questions about consent, property rights, and trust law.
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Case Background
- Death of Sunjay Kapur: Sunjay passed away in June 2025, leaving behind significant assets and business interests.
- Dispute: Rani Kapur claims that the RK Family Trust was set up fraudulently, without her informed consent, during a period when she was unwell.
- Allegations: She alleges that the trust diverted assets that originally belonged to her, excluding her from her rightful estate.
- Respondents: Priya Sachdev Kapur, Karisma Kapoor’s children (from Sunjay’s first marriage), and 21 others have been named.
- Court’s Order: Justice Mini Pushkarna directed the defendants to file written statements within 30 days and issued notice on Rani Kapur’s application for interim relief.
Court’s Observations
- Summons Issued: The Court emphasized that the defendants must respond to the allegations of fraud and misrepresentation.
- Interim Relief: Rani Kapur has sought interim protection of her estate until the matter is adjudicated.
- Judicial Sensitivity: The Court declined to pass immediate status quo orders but stressed that the matter requires detailed examination.
Significance of the Case
- Inheritance Disputes: Highlights how family trusts can become contentious in succession battles.
- Consent in Trust Creation: Raises questions about whether elderly family members are fully informed when trusts are established.
- Legal Precedent: The case may set important precedent on fraudulent trust claims in India.
Broader Implications
This case reflects larger issues in Indian inheritance law:
- Family Trusts: Increasingly used by wealthy families to manage estates, but vulnerable to disputes.
- Elderly Rights: Protecting senior citizens from being excluded from their own estates.
- Judicial Oversight: Courts play a crucial role in ensuring fairness in succession disputes.
Expert Commentary
Legal experts note that the case underscores the importance of transparency in trust creation. They argue that courts must carefully examine whether consent was freely given, especially when elderly family members are involved.
Conclusion
The Delhi High Court’s summons to Priya Sachdev Kapur and others marks a critical stage in the Sunjay Kapur estate dispute. With allegations of a fraudulent trust at the center, the case will test the boundaries of consent, property rights, and family law in India.
As the matter proceeds, it will not only determine the fate of Rani Kapur’s estate but also set a precedent for how courts handle allegations of fraud in family trusts.
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