evasiveness

adjective | \ i-ˈvā-siv, -ziv \ | eva·sive

1. : tending or intending to evade

   Note: Under Federal Rule of Civil Procedure 37(a)(4), an evasive or incomplete answer to an interrogatory or to a question at a deposition is treated as a failure to answer and may be subject to an opponent's motion to compel an answer.