incapacitate

transitive verb | \ ˌin-kə-ˈpa-sə-ˌtāt \ | in·ca·pac·i·tate

1. : to make legally incapable or ineligible mental illness alone will not incapacitate a person from making a valid contract —Landmark Med. Ctr. v. Gauthier, 635 A.2d 1145 (1994)

2. : to deprive of capacity or natural power an injury that incapacitates the employee