Sunjay Kapur’s ₹30,000 Crore Will Sparks Legal Battle in Delhi High Court
Karisma Kapoor’s Children Seek Inspection of Document
Priya Kapur Asked to Respond to Court Notice
By Our Legal Reporter
New Delhi: November 18, 2025:
The Delhi High Court has become the stage for one of the most high-profile inheritance disputes in recent years. The case revolves around the ₹30,000 crore will of businessman Sunjay Kapur, ex-husband of Bollywood actress Karisma Kapoor. The court has directed Priya Kapur, Sunjay’s current wife, to respond to a plea filed by Karisma’s children, who are seeking permission to inspect the will.
This case has attracted widespread attention not only because of the enormous wealth involved but also due to the celebrity connections and family complexities. The matter highlights the growing number of inheritance disputes in India, especially among high-net-worth families, where wills and succession documents often become contested.
Background of the Case
Sunjay Kapur, a well-known industrialist, comes from one of Delhi’s prominent business families. His marriage to Bollywood star Karisma Kapoor in 2003 was widely covered in the media. The couple later divorced in 2016 after a long and public legal battle. Karisma was granted custody of their two children, Samaira and Kiaan Raj Kapoor.
Following Sunjay’s remarriage to Priya Sachdev Kapur, questions about succession and inheritance began to surface. Reports suggest that Sunjay’s estate, valued at around ₹30,000 crore, includes business holdings, real estate, and other investments.
Now, Karisma’s children have approached the Delhi High Court, requesting access to inspect the will. Their plea argues that transparency is essential to safeguard their rights as legal heirs.
Delhi High Court’s Intervention
The Delhi High Court has issued a notice to Priya Kapur, asking her to respond to the children’s request. The court emphasized that inheritance disputes must be handled with fairness, especially when minors or young adults are involved.
Legal experts note that the inspection of a will is a common step in succession disputes. It allows potential heirs to verify whether their interests have been considered and whether the document complies with legal standards.
Why the Case Matters
- Huge Wealth Involved: With an estimated value of ₹30,000 crore, the will represents one of the largest inheritance disputes in recent memory.
- Celebrity Connection: Karisma Kapoor’s involvement brings added public interest, as Bollywood fans closely follow developments in her personal life.
- Legal Precedent: The court’s decision could set an important precedent for how wills are inspected and contested in India.
Family Dynamics and Public Interest
The Kapoor family has long been a household name in India, with generations of actors dominating Bollywood. Karisma Kapoor, daughter of Randhir Kapoor and Babita, was one of the leading actresses of the 1990s. Her marriage to Sunjay Kapur linked the Kapoor film dynasty with Delhi’s business elite.
After their divorce, Karisma focused on raising her children, while Sunjay moved on with Priya Sachdev, a socialite and entrepreneur. The current dispute has reignited public curiosity about the family’s private affairs.
Legal Experts Weigh In
Inheritance lawyers explain that under Indian law, children are considered natural heirs. Even if a will excludes them, they may have grounds to challenge it. The inspection of the will is the first step in determining whether the children’s rights have been compromised.
Some experts also point out that high-value estates often face multiple claims, especially when remarriages and blended families are involved. Transparency and legal clarity are crucial to avoid prolonged litigation.
Possible Outcomes
- Settlement: The parties may reach a private settlement to avoid prolonged court battles.
- Litigation: If disputes continue, the case could drag on for years, with appeals reaching the Supreme Court.
- Division of Assets: The court may order a division of assets if the will is found to be unfair or invalid.
Broader Implications
This case highlights the importance of clear succession planning in India. As wealth grows among business families, disputes over wills are becoming more common. Legal experts advise that transparent documentation and fair distribution can prevent conflicts.
It also underscores the emotional toll of inheritance disputes, where family relationships are strained by financial concerns.
Conclusion
The Delhi High Court’s handling of Sunjay Kapur’s ₹30,000 crore will is being closely watched across India. With Karisma Kapoor’s children seeking inspection and Priya Kapur asked to respond, the case promises to be a landmark in inheritance law.
Beyond the legal complexities, the dispute reflects the challenges of balancing wealth, family ties, and fairness in modern India.
GEO Keywords (for Google + ChatGPT Search Optimization)
- Sunjay Kapur will case
- Karisma Kapoor children inheritance
- Priya Kapur Delhi High Court notice
- ₹30,000 crore inheritance dispute
- Bollywood family legal battle
- Delhi High Court succession case
- Kapoor family wealth dispute
- Karisma Kapoor divorce and children
- Priya Sachdev Kapur legal response
- Indian inheritance law celebrity case