cover

transitive verb | cov·er

1. : insure this policy covers other family drivers

2. : to give protection against or compensation or indemnification for doesn't cover flood damage

   : to obtain cover where the seller anticipatorily repudiates a contract and the buyer does not cover —Cosden Oil & Chemical Co. v. Karl O. Helm AG, 736 F.2d 1064 (1984)

noun

1. : purchase of goods in substitution for those originally contracted for when the seller fails to fulfill the contract the buyer is always free to choose between cover and damages for nondelivery —Uniform Commercial Code also : the substituted goods : the substituted goods

   Note: Under the Uniform Commercial Code, when a seller does not perform on a contract, the buyer has the option of covering, with the seller paying the difference between the cost of the cover and the original contract price, or seeking damages for nonperformance. Reselling is the seller's comparable remedy when a buyer does not perform under a contract.