frustration

noun | \ ˌfrəs-ˈtrā-shən \ | frus·tra·tion
  1. a : the act of frustrating

    b : the state or an instance of being frustrated

    c : something that frustrates

  1. : a common-law doctrine of contract law: parties to a contract may be excused from performance even though performance is still possible if the reason for making the contract is partially or completely frustrated by a fortuitous event or by circumstances which are not the fault of either party — called also frustration of purpose, frustration of the venture; compare cause 4, force majeure clause, impossibility, impracticability

    Note: In order for frustration to be used as a successful defense to a breach of contract claim, the reason for making the contract must have been contemplated or recognized by both the contracting parties even though it was not expressed in the contract.