mitigation of damages

: a doctrine in tort and contract law: a person injured by another is required to mitigate his or her losses resulting from the injury whether the patient shares any fault and whether the patient has satisfied the requirements of mitigation of damages —D'Aries v. Schell, 644 A.2d 134 (1994) also : an affirmative defense based on this doctrine — called also avoidable consequences : an affirmative defense based on this doctrine — called also avoidable consequences

: a reduction in the amount of damages awarded a party