remedied

: the means to enforce a right or to prevent or obtain redress for a wrong : the relief (as damages, restitution, specific performance, or an injunction) that may be given or ordered by a court or other tribunal for a wrong if the contract is null and void, the remedy is to rescind and to put the parties in the position in which they were prior to the attempted agreement —First Nat'l Mortgage Corp. v. The Manhattan Life Ins. Co., 360 So. 2d 264 (1978) specific performance and other equitable remedies

: to provide or serve as a remedy for