children

noun

1. : a son or daughter of any age and usually including one formally adopted — compare issue

   Note: The word child as used in a statute or will is often held to include a stepchild, an illegitimate child, a person for whom one stands in loco parentis, or sometimes a more remote descendant, such as a grandchild. In interpreting the word child as used in a will, the court will try to effectuate the intent of the person who made the will as it can be determined from the language of the will.

2. : a person below an age specified by law : infant, minor assault on a child under 16 years of age — compare adult

   Note: A person who is below the statutory age but is married will usually be considered an adult.