tort

noun | \ ˈtȯrt \

1. : a wrongful act other than a breach of contract that injures another and for which the law imposes civil liability : a violation of a duty (as to exercise due care) imposed by law as distinguished from contract for which damages or declaratory relief (as an injunction) may be obtained; also : a cause of action based on such an act the court declined to recognize the tort —National Law Journal cannot sue in tort — compare crime, delict : a cause of action based on such an act the court declined to recognize the tort —National Law Journal cannot sue in tort — compare crime, delict