ground

noun
  1. : the foundation or basis on which knowledge, belief, or conviction rests : a premise, reason, or collection of data upon which something (as a legal action or argument) relies for validity sued the city on the ground that the city…had wrongfully released…records —City of Lawton v. Moore, 868 P.2d 690 (1993) listed adultery and alcoholism as the grounds for divorce

  1. : a piece or parcel of land the design being to create high ground for use during overflow periods —Bright v. Perkins, 239 S.W.2d 281 (1951) a sudden disruption of a piece of ground from one man's land —Porter v. Arkansas Western Gas Co., 482 S.W.2d 598 (1972)

ground

transitive verb
  1. : to furnish a ground for : set on a basis that court grounded the disclosure requirement in negligence law —Scott v. Bradford, 606 P.2d 554 (1979) an argument grounded on falsehoods