object

noun | \ ˈäb-jikt \ | ob·ject

1. : something toward which thought, feeling, or action is directed — see also natural object

2. : the purpose or goal of something; especially, in the civil law of Louisiana : the purpose for which a contract or obligation is formed : the purpose for which a contract or obligation is formed

transitive verb | \ əb-ˈjekt \ | ob·ject

1. : to state opposition especially to something in a judicial proceeding objected to the testimony on the ground that it was hearsay

   : to state opposition especially to something in a judicial proceeding objected to the testimony on the ground that it was hearsay