threshold

noun | \ ˈthresh-ˌhōld \ | thresh·old
  1. : a point of beginning : a minimum requirement for further action; specifically : a determination (as of fact or the existence of a reasonable doubt) upon which something else (as further consideration or a right of action) hinges the threshold for inquiry : a determination (as of fact or the existence of a reasonable doubt) upon which something else (as further consideration or a right of action) hinges the threshold for inquiry

threshold

adjective
  1. : of, relating to, or being a threshold the threshold issue in a negligence action is whether the defendant owed a duty of care to the plaintiff —Noakes v. City of Seattle, 895 P.2d 842 (1995) a threshold showing of the need for psychiatric evaluation