wrongful pregnancy

noun | wrongful preg·nan·cy
  1. : a malpractice claim brought by the parents of a healthy but unwanted child usually against a physician or health-care provider for alleged negligence in performing a sterilization or abortion procedure and sometimes against a pharmacist or pharmaceutical manufacturer of contraceptives; also : the pregnancy or injury at issue in such a claim an action for wrongful pregnancy — called also wrongful conception : the pregnancy or injury at issue in such a claim an action for wrongful pregnancy — called also wrongful conception

    Note: A majority of courts faced with the issue have disallowed damages for child-rearing expenses in wrongful pregnancy cases. It is more common to recover for medical expenses, pain and suffering, lost wages, or loss of consortium from pregnancy and childbirth.