quasi in rem

adverb or adjective | \ -in-ˈrem \
  1. : as if one were proceeding against the thing —used especially in reference to proceedings (as for attachment of property) in which one seeks satisfaction of a claim against a person by adjudication of rights to a particular property over which jurisdiction can be obtained — see also quasi in rem jurisdiction at jurisdiction — compare in personam, in rem

    Note: The plaintiff in a quasi in rem action uses the court's jurisdiction over the defendant's property in hopes of obtaining a remedy for a claim (as for money) against the defendant. A quasi in rem action is often used when jurisdiction over the defendant cannot be obtained due to his or her absence from the state.