res
noun | \ ˈrās, ˈrēz \
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: a thing (as a property, interest, or status) as opposed to a person that is the object of rights and especially that is the subject matter of litigation a court with jurisdiction over the res of the suit — compare in personam, in rem, quasi in rem
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: corpus the res of the trust was the marital home —Stopka v. Commercial Embroidery, Inc., 428 N.E.2d 1130 (1981)