creditor

noun | \ ˈkre-də-tər, -ˌtȯr \ | cred·i·tor
  1. : a person to whom a debt is owed; especially : a person to whom money or goods are due — compare debtor, obligor : a person to whom money or goods are due — compare debtor, obligor

    — general creditor
    : a creditor who is not secured by a lien or other security interest — called also unsecured creditor

    — judgment creditor
    : a creditor who has a money judgment entered against the debtor and may enforce the judgment (as by attachment or writ of execution)

    — known creditor
    : a creditor whose potential claim is known or should be known by a debtor and who is entitled to notice of a corporate dissolution or of a date at which claims will be barred (as in bankruptcy)

    — lien creditor
    : a creditor who is secured by a lien (as by attachment)

    — secured creditor
    : a creditor who has a security interest (as a mortgage)

    — unsecured creditor
    : general creditor in this entry