frivolous

adjective | \ ˈfri-və-ləs \ | friv·o·lous
  1. : lacking in any arguable basis or merit in either law or fact

    Note: In an attempt to discourage frivolous lawsuits, Rule 11 of the Federal Rules of Civil Procedure requires the signature of an attorney or party on any pleading, motion, or other paper to certify that to the signer's knowledge it is grounded in fact and warranted by law or otherwise brought in good faith and not for an improper purpose. A court is authorized to impose sanctions for violation of the rule.