natural object

noun

1. : a person likely to be the recipient of some thing or action; especially : a person who is close to or related to a person dying whether testate or intestate, who would reasonably be expected to receive a share of the estate, and who may be so recognized in the absence of a will or in a will contest —usually used in the phrase natural object of one's bounty widows and children, who, as the natural objects of a testator's bounty, were…residuary legatees —Lomon v. Citizens Nat'l. Bank & Trust of Muskogee, 689 P.2d 306 (1984) : a person who is close to or related to a person dying whether testate or intestate, who would reasonably be expected to receive a share of the estate, and who may be so recognized in the absence of a will or in a will contest —usually used in the phrase natural object of one's bounty widows and children, who, as the natural objects of a testator's bounty, were…residuary legatees —Lomon v. Citizens Nat'l. Bank & Trust of Muskogee, 689 P.2d 306 (1984)