appraisal

noun | \ ə-ˈprā-zəl \ | ap·prais·al

1. a : the determination of the fair value of a corporation's stock by a judicial proceeding that a dissenting shareholder is usually entitled by statute to demand in a case of extraordinary corporate action (as a merger) — see also 1dissent 1

   b : the estimation of the value of real estate for the purpose of taxation, sale, or securing a mortgage

   c : the estimation of the value of damage done to property for the purpose of adjusting an insurance claim