unconscionability

noun | \ ˌən-ˌkän-chə-nə-ˈbi-lə-tē \ | un·con·scio·na·bil·i·ty
  1. : the state or condition of being unconscionable the issue of unconscionability is to be decided by the court —J. D. Calamari and J. M. Perillo — see also procedural unconscionability, substantive unconscionability

  1. : a doctrine in contract law: a court may grant relief from or deny enforcement of all or part of a contract if it is found to be unconscionable