injury

noun | in·ju·ry

1. : an act that wrongs or harms another; specifically : a violation of a legally protected interest (as the physical or mental well-being, property, reputation, or rights of another) for which the law allows an action for legal or equitable relief : a violation of a legally protected interest (as the physical or mental well-being, property, reputation, or rights of another) for which the law allows an action for legal or equitable relief

2. : hurt, damage, or loss sustained