traverse

traverse

noun | \ ˈtra-ˌvərs, trə-ˈvərs \ | tra·verse

  1. : a denial of a matter of fact alleged in the opposing party's pleadings; also : a pleading in which such a denial is made : a pleading in which such a denial is made

traverse

transitive verb | \ trə-ˈvərs, ˈtra-ˌvərs \ | tra·verse

  1. : to deny (as an allegation of fact or an indictment) in a legal proceeding