stricti juris

adjective or adverb | \ ˈstrik-ˌtī-ˈju̇r-is, ˈstrik-tē-ˈyu̇r-ēs \ | stric·ti ju·ris
  1. : according to or determined by strict interpretation of the law the rights of a guarantor are stricti juris —Sitzer v. Lang, 243 S.E.2d 95 (1978)

stricti juris

noun
  1. : a rule of legal interpretation requiring or dictating close, narrow, or strict interpretation failure to apply the rule of stricti juris to the parol evidence —Brown v. Capitol Fish Co., 282 S.E.2d 694 (1981)