sever

transitive verb | \ ˈse-vər \ | sev·er

1. : to end (a joint tenancy) by ending one or all of the unities of time, title, possession, or interest (as by conveying one tenant's interest to another party)

2. : to separate (as a contract) into different parts (as independent obligations) in order to treat each separately

3. a : to try (criminal offenses or defendants) separately in order to avoid prejudice

   b : to split (a criminal trial) into multiple trials in order to avoid prejudice

   c : to try (civil claims or issues pleaded in the same case) separately