covenant

noun | \ ˈkə-və-nənt \ | cov·e·nant

1. : an official agreement or compact an international covenant on human rights

2. a : a contract in its entirety or a promise within a contract for the performance or nonperformance of a particular act a covenant not to sue; specifically : a promise relating to the transfer, possession, or ownership of real property — see also covenant not to compete, restrictive covenant : a promise relating to the transfer, possession, or ownership of real property — see also covenant not to compete, restrictive covenant

   b : a warranty in a deed assuring the grantee especially against defects in title a covenant for quiet enjoyment — see also run

3. : a common-law action to recover damages for breach of a contract under seal — compare assumpsit, debt