COURTKUTCHEHRY SPECIAL ON SUNJAY KAPUR’s FAMILY INTENSFYING LEGAL BATTLES OVER PROPERTIES
Rani Kapur Moves Delhi High Court Over Family Trust Dispute
Widow alleges forgery by Priya Kapur in inheritance battle
Kapur family wealth tied up in multiple court cases
By Our Legal Reporter
New Delhi: January 21, 2026:
The long-running inheritance battle within the Kapur family, one of India’s prominent business dynasties, has taken a new turn. Rani Kapur, widow of late industrialist Dr. Surinder Kapur and mother of Sunjay Kapur, has approached the Delhi High Court seeking cancellation of the Rani Kapur Family Trust. She alleges that her daughter-in-law Priya Kapur, widow of Sunjay, orchestrated a fraudulent scheme to strip her of her estate and controlling stakes in the Sona Group of companies, including auto component giant Sona Comstar.
The dispute, estimated to involve assets worth ₹30,000 crore, has already seen multiple litigations, making it one of the most high-profile family wealth battles in recent years.
The Current Case
- Rani Kapur claims the trust was created fraudulently and without her consent.
- She alleges forgery of documents by Sunjay Kapur and Priya Kapur.
- The trust holds significant stakes in Sona Comstar, a listed automotive component manufacturer.
- Rani Kapur argues that she is the sole heir of her late husband Dr. Surinder Kapur’s estate, and the trust unlawfully divested her of control.
The Delhi High Court has admitted her petition, adding another layer to the already complex inheritance saga.
Other Related Cases Over Kapur’s Wealth
This is not the first time the Kapur family’s wealth has been contested in court.
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- Inheritance battle after Sunjay Kapur’s death (June 2025):
Priya Kapur allegedly moved swiftly to assume control of board positions in Sona Group companies, sparking disputes with Rani Kapur. - Dispute involving Karisma Kapoor’s children:
Sunjay’s children from his marriage with Bollywood actress Karisma Kapoor accused Priya Kapur of concealing assets and diverting funds. - Earlier estate disputes:
After Dr. Surinder Kapur’s death in 2015, questions arose over succession planning and control of the Sona Group. Rani Kapur maintains she was sidelined despite being the founder’s widow.
Together, these cases highlight the fractured legacy of the Kapur family, with multiple heirs and claimants fighting for control of vast business interests.
Broader Implications
The Kapur inheritance battle underscores larger issues in India’s corporate and family wealth structures:
- Trust disputes: Family trusts, often created for succession planning, can become flashpoints when transparency is lacking.
- Corporate governance: Allegations of board manipulation raise concerns about governance in family-owned businesses.
- Legal precedent: The Delhi High Court’s handling of this case may set an example for future disputes involving family trusts and inheritance.
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Public and Expert Reactions
- Legal experts: Stress that courts must balance family rights with corporate governance.
- Business analysts: Note that prolonged disputes can affect investor confidence in listed companies like Sona Comstar.
- Public sentiment: The case has drawn attention due to the involvement of Bollywood connections (Karisma Kapoor) and the sheer scale of wealth.
Conclusion
The Delhi High Court case filed by Rani Kapur against Priya Kapur marks a dramatic escalation in the Kapur family’s inheritance war. With allegations of forgery, fraud, and concealment of assets, the dispute over the ₹30,000 crore Sona Group fortune is far from resolution.
As multiple related cases continue to unfold, the Kapur saga highlights the challenges of succession planning in India’s business families and the critical role of courts in safeguarding both family rights and corporate governance.
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