preclude

transitive verb | \ pri-ˈklüd \ | pre·clude

1. a : to prevent (a party) from litigating an action or claim especially by collateral estoppel or res judicata they are precluded only because they failed to assert…the grounds for recovery they now assert —Roach v. Teamsters Local Union No. 688, 595 F.2d 446 (1979)

   b : to prevent (a claim or action) from being litigated especially by collateral estoppel or res judicata the Civil Service Reform Act provides the exclusive address for adverse federal employment actions and thus precludes claims brought under the Tort Claims Act —National Law Journal