barratries

barratry

noun | \ ˈbar-ə-trē \ | bar·ra·try

  1. : an unlawful act or fraudulent breach of duty by a ship's master or crew that injures the interests of the ship's or cargo's owners —often used in marine insurance policies

    Note: Examples of barratry include embezzling cargo, stealing a ship's equipment, or willfully sinking a ship.

  1. : the persistent incitement of litigation