restitutive

noun | \ ˌres-tə-ˈtü-shən, -ˈtyü- \ | res·ti·tu·tion

1. a : a restoration of something to its rightful owner

   b : a remedy for breach of contract that consists of restoring the aggrieved party to the status quo that existed before the contract was made

2. a : the equitable remedy of restoring to an aggrieved party that which was obtained in unjust enrichment

   b : a remedy for breach of contract that consists of restoring the aggrieved party to the status quo that existed before the contract was made

3. : an amount to be paid for the purpose of restitution ordered to pay restitution to the victim of his crime — compare fine