respondent

noun | \ ri-ˈspän-dənt \ | re·spon·dent

1. a : an answering party in an equitable proceeding

   b : a party against whom a petition (as for a writ of habeas corpus) seeking relief is brought

   c : an answering party in a proceeding in juvenile court or family court; specifically : a party against whom a divorce proceeding is brought : a party against whom a divorce proceeding is brought

   d : a party prevailing at trial who defends the outcome on appeal : appellee