devisavit vel non

noun | \ ˌde-və-ˈzā-vit-ˌvel-ˈnän, ˌdā-vē-ˈsä-vit-ˌvel-ˈnōn \ | dev·i·sa·vit vel non

1. : a document that sets forth the questions of fact pertinent to the validity of an alleged will and is sent from a court of probate or chancery to a court of law for a jury trial for judgment as to the validity of the will — called also devisat vel non