clearly erroneous

adjective | clear·ly erroneous

1. : being or containing a finding of fact that is not supported by substantial or competent evidence or by reasonable inferences findings of fact…must not be set aside unless clearly erroneous —Federal Rules of Civil Procedure Rule 52(a) — compare abuse of discretion, de novo

   Note: The requirement that findings be clearly erroneous to be set aside is a standard of review used especially by an appellate court when reviewing a trial judge's (as opposed to a jury's) findings of fact for error.