garnishment

noun | \ ˈgär-nish-mənt \ | gar·nish·ment

1. : a remedial device used by a creditor to have property of the debtor or money owed to the debtor that is in the possession of a third party attached to pay the debt to the creditor; specifically : attachment of the debtor's wages to satisfy a judgment — compare wage assignment at assignment : attachment of the debtor's wages to satisfy a judgment — compare wage assignment at assignment