Delhi High Court Battle Over Sunjay Kapur’s ₹30,000 Crore Will: Priya Kapur Defends Tradition, Karisma Kapoor’s Children Seek Share
Priya Kapur tells court that giving all assets to wife is a family tradition, not suspicious
Karisma Kapoor’s children challenge will, allege forgery and demand inspection of original document
By Our Legal Reporter
New Delhi: November 21, 2025:
The Delhi High Court has become the stage for one of the most high-profile inheritance disputes in recent years, involving late businessman Sunjay Kapur, his widow Priya Sachdev Kapur, and his children from his first marriage with Bollywood actress Karisma Kapoor. At the heart of the case lies Sunjay Kapur’s alleged ₹30,000 crore will, which names Priya Kapur as the sole beneficiary.
Background of the Dispute
Sunjay Kapur, a well-known industrialist and former husband of Karisma Kapoor, passed away earlier this year. Soon after, questions arose about the authenticity of his will. The will reportedly contains spelling errors and was allegedly prepared using a template like one used by Sunjay’s mother, Rani Kapur. Priya Kapur has admitted these errors but insists they do not affect the validity of the document.
Karisma Kapoor’s children, Samaira and Kiaan, have filed a plea in the Delhi High Court seeking a one-fifth share each in their father’s estate. They argue that the will is suspicious, possibly forged, and demand inspection of the original document.
Priya Kapur’s Defence
Priya Kapur, represented by senior advocate Rajiv Nayar, has strongly opposed the allegations. She told the court that it is a “healthy tradition” in the Kapur family for husbands to leave their entire estate to their wives. She cited the example of Sunjay’s father, who had also bequeathed all his assets to his wife, Rani Kapur.
- “There is nothing suspicious about a husband giving everything to his wife. This was the case in my father-in-law’s will as well. It is a healthy tradition,” Nayar argued before Justice Jyoti Singh.
Priya further claimed that Karisma Kapoor’s legal team deliberately created doubts by not presenting the complete set of documents, including email exchanges between witnesses and the executor of the will. She emphasized that the will is in her custody and was duly handed over to the executor.
Allegations by Karisma Kapoor’s Children
On the other side, Karisma Kapoor’s children have accused Priya Kapur of fabricating signatures and acting out of greed. They even described her as a “Cinderella stepmother” in their plea, alleging that she manipulated the inheritance process.
The children argue that the will’s errors and inconsistencies raise serious doubts about its authenticity. They have asked the court to allow them to inspect the original will, dated March 21, 2025, to verify its validity.
Court Proceedings
The Delhi High Court has sought a response from Priya Kapur regarding the children’s plea. Justice Jyoti Singh is currently hearing the matter, which has drawn significant public and media attention due to the involvement of Bollywood personalities and the massive wealth at stake.
The court has noted that inheritance disputes often involve emotional and financial complexities, especially when blended families are involved. In this case, the stakes are particularly high given the ₹30,000 crore valuation of Sunjay Kapur’s estate.
Family Tradition vs. Legal Scrutiny
Priya Kapur’s defence rests heavily on the argument of family tradition. She insists that Sunjay’s decision to leave everything to her is consistent with past practices in the Kapur family. However, legal experts point out that while family traditions may explain certain choices, they cannot override the need for a will to be free of suspicion and legally sound.
- The presence of spelling errors has become a focal point in the case.
- The will allegedly resembles a template used earlier by Sunjay’s mother.
- Priya considers these mistakes to be minor clerical issues.
- Karisma’s children view them as signs of forgery.
Public Reaction
The case has sparked widespread discussion in both legal and entertainment circles. Many see it as a test case for how Indian courts handle inheritance disputes involving blended families and high-value estates. Bollywood fans, meanwhile, are closely following the developments due to Karisma Kapoor’s involvement.
What Lies Ahead
The Delhi High Court is expected to continue hearings in the coming weeks. The key issues will be:
- Whether the will is authentic despite spelling errors.
- Whether Priya Kapur’s claim of family tradition holds legal weight.
- Whether Karisma Kapoor’s children can prove forgery or manipulation.
If the court rules in favour of Priya Kapur, she will inherit Sunjay Kapur’s entire estate. If the children succeed, the estate could be divided, giving them significant shares.
Conclusion
The Sunjay Kapur inheritance dispute highlights the challenges of succession law in India, especially when family dynamics are complex. While Priya Kapur insists the will reflects a family tradition of husbands leaving everything to their wives, Karisma Kapoor’s children argue that the document is suspicious and possibly forged.
As the Delhi High Court continues to hear arguments, the case remains one of the most closely watched legal battles in recent memory — blending law, family, and Bollywood drama into a single high-stakes courtroom saga.
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