pleader

verb | \ ˈplēd \

1. : to allege in or by way of a pleading : state in a pleading unless plaintiff pleads and proves facts showing actual malice, he cannot recover punitive damages —Kumaran v. Brotman, 617 N.E.2d 191 (1993) plead a case of fraudulent conveyance

   : to allege in or by way of a pleading : state in a pleading unless plaintiff pleads and proves facts showing actual malice, he cannot recover punitive damages —Kumaran v. Brotman, 617 N.E.2d 191 (1993) plead a case of fraudulent conveyance

2. : to offer as an excuse cannot plead ignorance of the law

   : to offer as an excuse cannot plead ignorance of the law