partial breach

noun | \ ˈbrēch \

1. a : a violation in the performance of or a failure to perform an obligation created by a promise, duty, or law without excuse or justification

   — breach of duty
   : a breach of a duty especially by a fiduciary (as an agent or corporate officer) in carrying out the functions of his or her position

   — breach of trust
   : a breach by a trustee of the terms of a trust (as by stealing from or carelessly mishandling the funds)

   — breach of warranty
   : a breach by a seller of the terms of a warranty (as by the failure of the goods to conform to the seller's description or by a defect in title) Note: A seller may be liable for a breach of warranty even without any negligence or misconduct.

   b : an act of breaking out breach of prison

2. a : a violation or disturbance of something (as a law or condition) find both the State and the minor guilty of gross breaches of the rules of procedure —In re D.L.B., 429 N.E.2d 615 (1981) a breach of security especially : breach of the peace : breach of the peace

   b : an act of breaking out breach of prison

3. : the condition of having committed a breach of contract —used in the phrase in breach a terminating party who is not in breach is entitled to expenses —C&S/Sovran Corp. v. First Fed. Sav. Bank of Brunswick, 463 S.E.2d 892 (1995)