Karisma Kapoor’s Kids Challenge Sunjay Kapur’s Will Over Pronouns

Sunjay Kapur’s Will Dispute: Karisma Kapoor’s Children Question Feminine Pronouns in Father’s Alleged Testament

Delhi High Court Hears Challenge as Samaira and Kiaan Claim Will Could Not Have Been Drafted by Their Father

Use of Words Like ‘She’, ‘Her’, and ‘Testatrix’ Raises Doubts Over Authenticity of Document Worth Thousands of Crores

By Our Legal Reporter

New Delhi: October 16, 2025:

The inheritance battle over the estate of late industrialist Sunjay Kapur has taken a dramatic turn in the Delhi High Court, with his children from his first marriage to actress Karisma Kapoor challenging the authenticity of his alleged will.

The controversy erupted after lawyers for Samaira and Kiaan Raj Kapoor pointed out that the will repeatedly refers to Sunjay Kapur using feminine pronouns such as “she” and “her” and even describes him as a “testatrix”—a legal term used exclusively for female testators.

The children argue that such glaring errors prove the will is either forged or digitally fabricated and could not have been drafted or signed by their father.

The Case in Court

The matter is being heard by Justice Jyoti Singh of the Delhi High Court.

Senior Advocate Mahesh Jethmalani, appearing for Samaira and Kiaan, argued that the will is “absurd on the face of it” and cannot be genuine.
He told the court: “How can such an intelligent man, with his business acumen, describe himself as a woman in his own will?”
The will reportedly states: “Signed and declared by Sunjay Kapur, the testatrix above named as and for her last will.”

The children’s legal team claims this language is conclusive evidence of fabrication, suggesting that the document was either poorly drafted or deliberately manipulated.

The Stakes: A Fortune at Risk

Reports suggest that Sunjay Kapur’s estate is worth over ₹30,000 crore, including stakes in businesses, real estate, and other assets.

The will is being contested between Karisma Kapoor’s children and Sunjay’s widow, Priya Sachdev Kapur, who is also a beneficiary.
The High Court had earlier directed Priya Kapur to submit a sealed list of assets belonging to Sunjay Kapur.

Given the enormous value of the estate, the outcome of this case will have far-reaching financial and legal consequences.

Children’s Arguments

Samaira and Kiaan’s counsel have raised several objections:

Use of Feminine Pronouns – The will refers to Sunjay Kapur as “she” and “her”, which they argue is impossible for him to have written.
Digital Execution – The will was allegedly executed digitally, raising questions about its authenticity and origin.
Contradictions in Language – The repeated use of the word “testatrix” (female testator) is seen as a fatal flaw.
Implausibility – They argue that a man of Sunjay’s stature and education would never have signed such a document.

Their lawyers told the court: “This is not the handiwork of the deceased. It shows the audacity of those who have presented this document.”

Priya Kapur’s Position

On the other side, Priya Sachdev Kapur, Sunjay’s widow, is defending the will.

Her legal team has argued that the will is valid and should be upheld.
They have submitted details of Sunjay’s assets in a sealed cover, as directed by the court.
They maintain that the use of feminine pronouns may be a clerical or drafting error but does not invalidate the entire document.

The case is still at an early stage, and the court has not yet ruled on the authenticity of the will.

Legal Experts Weigh In

The dispute has sparked debate in legal circles about the validity of wills with drafting errors.

Some experts argue that clerical mistakes do not necessarily invalidate a will, provided the testator’s intent is clear.
Others say that repeated and consistent use of the wrong gender pronouns raises serious doubts about authorship.
The fact that the will was allegedly digitally executed adds another layer of complexity, as courts must determine whether it meets the requirements of the Indian Succession Act.

Broader Context: Celebrity Estate Battles

This case is the latest in a series of high-profile inheritance disputes involving prominent Indian families.

Similar controversies have arisen in the estates of industrialists, film stars, and politicians, often involving questions of authenticity, forgery, and undue influence.
With the rise of digital documentation, courts are increasingly being asked to rule on the validity of electronic wills, which are more vulnerable to manipulation.

The Sunjay Kapur case highlights the need for clearer legal frameworks around digital wills and stronger safeguards against forgery.

Public and Media Reaction

The case has attracted widespread media attention because of:

The involvement of Bollywood actress Karisma Kapoor and her children.
The extraordinary wealth at stake.
The unusual and almost bizarre detail of a man being described as a woman in his own will.

Social media has been abuzz with commentary, with many users expressing disbelief at how such an error could occur in a legal document of this magnitude.

What Happens Next

The Delhi High Court will continue hearing arguments from both sides. Possible outcomes include:

The court may declare the will invalid if it finds sufficient evidence of forgery or fabrication.
Alternatively, it may uphold the will if it concludes that the errors were clerical mistakes and do not affect the testator’s intent.
If the will is struck down, Sunjay Kapur’s estate would be distributed according to intestate succession laws, which could significantly alter the division of assets.

Given the stakes, the case is likely to be long-drawn and fiercely contested.

Conclusion

The dispute over Sunjay Kapur’s alleged will has become one of the most closely watched inheritance battles in recent years. By flagging the use of feminine pronouns in the document, Karisma Kapoor’s children have raised serious questions about its authenticity.

As the Delhi High Court examines the evidence, the case will not only determine the fate of a ₹30,000 crore estate but could also set important precedents for how Indian courts handle digital wills and drafting anomalies.

For now, the question remains: Did Sunjay Kapur truly sign this will, or is it a forged document that mistakenly turned him into a “testatrix”?