assumpsit

noun | \ ə-ˈsəmp-sit \ | as·sump·sit

1. : an express or implied promise or contract or quasi contract the breach of which may be grounds for a suit; also : a common-law action that may be brought for such a breach — compare covenant, debt : a common-law action that may be brought for such a breach — compare covenant, debt

   Note: The action of assumpsit developed in early English law and is still available in the U.S. in some jurisdictions.