foreseeability

noun | \ fōr-ˌsē-ə-ˈbi-lə-tē \ | fore·see·abil·i·ty

1. : the quality or state of being foreseeable reasonable foreseeability of probable consequences —Gerwin v. Southeastern Cal. Ass'n of Seventh Day Adventists, 14 Cal. App. 3d 209 (1971)

2. : the doctrine especially of tort and contract law that liability is limited to losses that are foreseeable — see also Palsgraf v. Long Island Railroad Co.