restitution

noun | \ ˌres-tə-ˈtü-shən, -ˈtyü- \ | res·ti·tu·tion
  1. a : a restoration of something to its rightful owner

    b : a remedy for breach of contract that consists of restoring the aggrieved party to the status quo that existed before the contract was made

  1. a : the equitable remedy of restoring to an aggrieved party that which was obtained in unjust enrichment

    b : a remedy for breach of contract that consists of restoring the aggrieved party to the status quo that existed before the contract was made

  1. : an amount to be paid for the purpose of restitution ordered to pay restitution to the victim of his crime — compare fine