impediment

noun | \ im-ˈpe-də-mənt \ | im·ped·i·ment
  1. : something that prevents or interferes with a process, power, or right should have known of the legal impediments to the execution of any judgment against the police jury —Penalber v. Blount, 550 So. 2d 577 (1989) specifically : a bar to the formation of a valid contract or marriage — compare nullity : a bar to the formation of a valid contract or marriage — compare nullity