Delhi High Court Urges Calm in Karisma Kapoor Family Estate Battle: Daughter Says Fees Unpaid Amid ₹30,000 Crore Dispute
Samaira Kapur tells court her US university fees remain unpaid for two months; tribunal cautions against melodrama.
Legal fight over late Sunjay Kapur’s ₹30,000 crore estate intensifies between Karisma Kapoor’s children and stepmother Priya Sachdeva.
By Our Legal Reporter
New Delhi: November 15, 2025:
The Delhi High Court has become the stage for a high-profile family dispute involving Bollywood star Karisma Kapoor, her children, and the estate of her late ex-husband, industrialist Sunjay Kapur. The case, which revolves around a massive ₹30,000 crore inheritance, took a dramatic turn when Karisma’s daughter Samaira Kapur told the court that her university fees in the United States had not been paid for two months.
The court, however, cautioned against turning the proceedings into a spectacle, urging the parties to avoid “melodrama” and instead focus on the legal merits of the case.
Background of the Case
Sunjay Kapur, a Delhi-based industrialist and Karisma Kapoor’s ex-husband, passed away in June 2025. His death left behind a sprawling estate valued at nearly ₹30,000 crore, sparking a bitter legal battle between his children from Karisma Kapoor—Samaira and Kiaan Kapur—and his widow Priya Sachdeva Kapur.
The children, represented by senior advocate Mahesh Jethmalani, argue that their father’s estate should cover their education and living expenses, as per earlier matrimonial decrees. Priya Sachdeva, however, disputes these claims, calling them exaggerated and baseless.
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The Courtroom Drama
During the hearing before Justice Jyoti Singh, Samaira Kapur’s counsel stated that her university fees in the US had not been paid for two months, causing distress. The statement immediately drew media attention, but the court intervened, noting that such arguments risked turning the case into a public spectacle.
The judge remarked that the matter should be resolved through legal arguments and evidence, not emotional appeals. “Avoid melodrama,” the court advised, signalling its intent to keep the proceedings focused on the estate’s distribution rather than personal grievances.
Estate Dispute: ₹30,000 Crore at Stake
At the heart of the dispute is Sunjay Kapur’s vast estate, which includes businesses, properties, and investments. Karisma Kapoor’s children claim they are entitled to financial support for education and living expenses, while Priya Sachdeva insists that the estate must be distributed according to legal succession laws.
The case has drawn attention not only because of the celebrity connection but also due to the sheer scale of the estate. Legal experts note that disputes of this magnitude often take years to resolve, especially when multiple heirs and complex assets are involved.
Reactions from Both Sides
- Karisma Kapoor’s children: Their counsel argued that Sunjay Kapur had a legal and moral responsibility to fund his children’s education, and that delays in fee payments were unacceptable.
- Priya Sachdeva: Her lawyers countered that the claims were exaggerated and aimed at gaining media sympathy. They insisted that the estate would be distributed fairly under the law.
The court’s intervention suggests that it wants to prevent the case from spiralling into a media-driven narrative, focusing instead on legal clarity.
Broader Implications
This case highlights several important issues:
- Celebrity family disputes: High-profile cases often attract media attention, but courts emphasize legal reasoning over emotional appeals.
- Inheritance laws in India: The dispute underscores the complexities of succession laws, especially when multiple heirs and large estates are involved.
- Education rights of children: The case raises questions about whether children’s education expenses should be prioritized in estate disputes.
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Expert Opinions
Legal experts believe the Delhi High Court’s caution against melodrama is a reminder that inheritance disputes must be resolved through evidence and law, not emotional arguments.
“While the children’s concerns are genuine, the court is right to insist on legal clarity. Otherwise, such cases risk becoming media spectacles rather than judicial proceedings,” said a senior lawyer familiar with inheritance disputes.
Conclusion
The Delhi High Court’s handling of the Karisma Kapoor family dispute reflects its effort to balance compassion with legal discipline. By urging both sides to avoid melodrama, the court has signalled that the focus must remain on the ₹30,000 crore estate’s legal distribution rather than emotional appeals.
For Karisma Kapoor’s children, the case is about securing their rightful share and ensuring their education is not disrupted. For Priya Sachdeva, it is about protecting her position as the legal heir. As the proceedings continue, the case is likely to set important precedents in inheritance law, family rights, and the role of courts in high-profile disputes.
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