The Delhi High Court has issued summons in a civil suit filed by Rani Kapur, mother of late industrialist Sunjay Kapur, alleging that her daughter-in-law and other family members engineered a fraudulent family trust to unlawfully strip her of her entire estate, directing all defendants to respond while keeping all objections open.
The dispute centres on the creation of the “RK Family Trust,” which Rani Kapur claims was set up without her knowledge or consent to divert assets that she says legally devolved upon her under her late husband’s probated Will. According to the suit, following Sunjay Kapur’s death in June 2025, his wife allegedly assumed control over key group companies and became a trustee under the impugned trust, resulting in Rani Kapur being excluded as a beneficiary.
The suit accuses the defendants of orchestrating a series of rapid corporate and trust-related changes, effectively displacing the elderly widow from control over her estate and family legacy.
Justice Mini Pushkarna confined the present order to procedural directions, issuing summons to the defendants and calling for written statements within the prescribed timeline, while also issuing notice on the plea seeking interim relief. Making it clear that the Court was not entering into the merits at this stage, the Judge observed, “I am issuing summons. For interim, I will ask them to file replies. The Trust has not been created only now.”
The Court further clarified that all preliminary objections, including maintainability, remain open for consideration at a later stage.
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