finding of fact

noun | find·ing

1. : a determination resulting from judicial or administrative examination or inquiry (as at trial) especially into matters of fact as embodied in the verdict of a jury or decision of a court, referee, or administrative body or officer; also usually plural : a written statement of such determinations — see also factfinding — compare decision, holding, opinion, ruling : a written statement of such determinations — see also factfinding — compare decision, holding, opinion, ruling

   — finding of fact
   : a determination made by the trier of fact as to a factual issue based on the evidence presented in a case Note: Conclusions of law are based on findings of fact.

   — finding of law
   : a court's determination of the law as applied to a case : conclusion of law

   — general finding
   : a finding that the facts in general support a judgment in favor of one of the parties

   — special finding
   : a finding setting out the ultimate facts upon which the court's judgment is based