negligent entrustment

noun | \ -in-ˈtrəst-mənt \ | negligent en·trust·ment

1. : the entrusting of a dangerous article (as a motor vehicle) to one who is reckless or too inexperienced or incompetent to use it safely; also : a theory or doctrine making one liable for injury caused by a party to whom one negligently entrusted something : a theory or doctrine making one liable for injury caused by a party to whom one negligently entrusted something