res inter alios acta

noun | \ ˈrēz-ˈin-tər-ˈā-lē-ˌōs-ˈak-tə, ˈrās-ˈin-ter-ˈä-lē-ˌōs-ˈäk-tä \ | res in·ter ali·os acta

1. : something transacted between other parties

   Note: This term is used in reference to matters not involving the same parties as those in litigation. Evidence of such matters is generally inadmissible.